V VENUGOPAL RAO Vs. UOI

JUDGEMENT

(1.) THE petitioner assails the order dated 2 nd February, 2011 whereby the punishment of censure was imposed upon him after the disciplinary proceedings conducted by the Central Industrial Security Force. The petitioner also assails the order dated 6th June, 2011 whereby his appeal assailing the above order was rejected as well as the revisional order dated 22nd October, 2011 rejecting his revision.

(2.) THE facts giving rise to the instant writ petition are in a narrow compass.

(3.) THE petitioner's name was forwarded by the letter dated 13th April, 2010 as he fulfilled the eligibility criteria for undergoing the Quick Reaction Team (QRT) basic course scheduled to be held at the CISF, RTC, Munadali, Orissa. He underwent a pre-course of short duration at CISF, STC, Mahipal Pur, New Delhi for screening test and by the communication dated 20th April, 2010 was found suitable for undergoing QRT basic course.