EX CT GD ASHOK KUMAR Vs. UOI

JUDGEMENT

(1.) PETITIONER a Constable (General Duty) in CRPF has been visited with a penalty of removal from service with effect from 10.2.1998, upon being found guilty of misconduct of entering into a money transaction with Tota Ram Thakur, a civilian from Village Mugla, District Chamba (HP) with a view to get a road permit of Chamba-Dharamshala mini bus to get himself engaged in a private trade/business without getting prior sanction of the Competent Authority.

(2.) PETITIONER was departmentally tried under Section 11(1) of CRPF Act, 1979 on the following twin charges:-

(3.) VIDE order of 24.9.1997, Shri N.S.Dhankar, Assistant Comdt. was detailed as an Inquiry Officer to conduct a departmental inquiry on the afore-noted 2 charges and the Inquiry Officer had confronted the petitioner with the documentary evidence (Annexure P-2) and the defence submitted by the petitioner to the twin charges is of admission of his guilt as noticed herein-above.