BHIM SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner joined service as a Constable (Driver) with CISF in the year 1981. Annexure R-3 would reveal the service profile of the petitioner in relation to the Annual Confidential Rolls as under:-

(3.) WE highlight that the five penalties are stale as of the year 2009 inasmuch as the last was with respect to an indiscipline committed on June 08, 1993.