S GOPINATHAN NAIR Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner s services with the respondents is with a checkered history.

(2.) Joining service under CRPF as a Sub Inspector the petitioner joined service on 25.5.1971 and there was no blemish in his career till FIR No.207/1984 was registered for offences punishable under Section 409, 420, 467/471 of IPC.

(3.) For the same alleged acts, initiating disciplinary proceedings, a charge sheet was served upon the petitioner on 1.3.1989.