DHARAM PAL Vs. UNION OF INDIA

JUDGEMENT

(1.) ON 28th April, 2011, we had required the record of the enquiry conducted against the petitioner to be produced in response to the writ petition, in which the petitioner prays that the order dated 07.04.2010 passed by the Inspector General CRPF be quashed.

(2.) WE note that the order impugned bears the date of dispatch: `08.04.2010' but has been signed by the Inspector General on 07.04.2010. The order rejects the revision petition filed by the petitioner and confirms the penalty awarded by the disciplinary authority as upheld by the Appellate authority.

(3.) WITH respect to the penalty order under challenge, we note that the charge against the petitioner was that while posted on the internal security duty at the I.B. building at 5, Akbar Road, on 05.08.2008; at around 18:00 hours, with permission of the Post Commander SI Azad Singh, he left to have a cup of tea but returned around 21:20 hours and upon entering the barrack, started abusing the senior officers and tried to load a magazine in the Self Loaded Rifle by taking out a magazine from his bag. It was alleged that while doing so, the petitioner continued to use abusive and unparliamentary language against his Superior officers.