VICTOR BENNET Vs. UOI

JUDGEMENT

(1.) THE petitioner was enlisted as a constable with the Central Reserve Police Force on 30.04.1991. A complaint was made against the petitioner by Havaldar Gulab Singh and Havaldar Azad Singh stating that on 3.2.2009, in a state of intoxication, the petitioner assaulted the said two Head Constables.

(2.) DIG CRPF directed disciplinary proceedings to be initiated against the petitioner and under cover of memo dated 12.3.2009 issued the charge-sheet alleging two charges against the petitioner. The first was of being found drunk at 15:00 hours on 3.2.2009 while posted as a Constable GD stated to be punishable under Section 11(1) of the CRPF Act 1949 and the second charge was of behaving improperly with Azad Singh and Gulab Singh and slapping the two at the same time and the same date as per charge No.1, which act was stated to be punishable under Section 11(1) of the CRPF Act.

(3.) TO question No.6: Whether he pleaded guilty or not guilty to the charges, the petitioner stated that he pleads guilty and accepts the correctness of the charges against him.