TEJ PAL SINGH Vs. U.O.I.

JUDGEMENT

(1.) THE petitioner was appointed as a Constable in CISF on April 15, 1988. He had reported posting at CISF Unit, ONGC, Dehradun on July 01, 1996.

(2.) UNDER Rule 34 of the CISF Rules, 1969 charges were levelled vide letter dated March 03, 1998 i.e. (i) for his repeatedly unauthorized visiting the family quarter of Lady Ct.Anita Devi at odd hours; (ii) entering into the office of the Coy. Commander Insp.M.S.Sahi and misbehaving with him on February 19, 1998; and (iii) attempting for assault on Ct.Jarnail Singh and attempt to snatch rifle from Ct.Ram Singh Jalal posted at ITD Gate and threatening them of dire consequences.

(3.) SH .K.K.Niranjan was initially appointed as Enquiry Officer on March 28, 1998 and on June 02, 1998 Sh.S.C.Mishra, Dy. Commandant, THDC(T) was appointed as Enquiry Officer in place of Sh.K.K.Niranjan. The Enquiry Officer submitted his inquiry report to the Administrative Officer on August 28, 1998 and the petitioner was served with a copy thereof with the direction that in case, the petitioner wants to clarify the position he may file the objections within 15 days. The petitioner filed his objections to the inquiry report clarifying his position on September 23, 1998 vis-a-vis the three charges levelled against him.