JAIBIR SINGH Vs. DIRECTOR GENERAL CISF

JUDGEMENT

(1.) Punishment of compulsory retirement awarded to the petitioner, an Assistant Sub Inspector (A.S.I.) of Central Industrial Security Force (CISF) for overstaying leave and being involved in a criminal case during leave period, is questioned in this writ petition.

(2.) Petitioner was a permanent employee of CISF and was on deputation with CBI when on the occasion of Raksha Bandhan, on 12.8.1995, he proceeded to his native village in Distt. Ghaziabad, UP after taking permission from the competent authority concerned in CBI, and on that day, a scuffle is said to have taken place between two parties in petitioner's native village and amongst other persons the petitioner was arrested by the local police upon registration of an FIR for offences punishable under Section 323/326/336 IPC read with Section 149 IPC. The petitioner remained in judicial custody and was released from jail on 29.8.1995.

(3.) Repatriated by CBI to CISF, a charge sheet was served upon the petitioner on 20.6.1997 listing 2 charges as under:- Article-I