RAMESH CHANDER Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner assails the inquiry report dated 24th April, 2011; the order of disciplinary authority dated 14th June, 2011 accepting the inquiry report and the order dated 3rd September, 2011 dismissing the statutory appeal preferred by him.

(2.) THE facts giving rise to the present petition briefly state that the petitioner was recruited as Constable (GD) in CISF on 21 st January, 1994. The instant case relates to an incident which occurred on 24th November, 2010 when the petitioner was travelling in a public bus from Panipat to IOCL Township. A lady (hereinafter referred as ,,A) made a complaint to the Deputy Commandant, CISF Unit, IOC Panipat against the petitioner to the effect that he had misbehaved with her and touched her inappropriately. Needless to say, the petitioner disputed the same.

(3.) THE petitioner was given an opportunity to respond to the same. The explanation of the petitioner was found unsatisfactory and by an order passed on 25th November, 2011, the inquiry officer was appointed to undertake disciplinary proceedings against the petitioner. The petitioner received the charge-sheet, memorandum and articles of charges, documents and list of witnesses. During the course of the inquiry, five witnesses were examined by the prosecution which included the complainant, public witnesses as well as official witness in support of the charge. In support of charge No.2, documentary evidence was placed before the inquiry officer.