ANEESH AHMAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Cm No.3783/2021

(2.) The petition has been filed by an ex-ASI/Clerk of the Central Industrial Security Force (CISF) with the following prayers:-

(3.) The petitioner was posted at the CISF Unit, ASG Shimla and residing in a rented accommodation in the year 2019 at Jubbarhatti, Shimla. A charge memorandum was issued to him for mis-conduct by the Commandant/CISF ASG Amritsar (Disciplinary Authority) on 25th February, 2019 and the articles of charge reads as under: -