DAVENDER KUMAR KAUSHIK Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has challenged the order of his removal dated 30th June, 2008 and the dismissal of his appeal by order dated 30th January, 2009.

(2.) THE petitioner had joined the Railway Protection Force on 20th May, 1995. A charge sheet dated 4th August, 2005 was issued against the petitioner under Rule 153 of the Railway Protection Force Rules, 1987 for the serious charges of gross indiscipline and misconduct, when the petitioner was posted at Khan Alampura Yard (KJGY). THE charges leveled against the petitioner were as under:-

(3.) THE Divisional Security Commissioner, Moradabad after considering the enquiry report and the reply of the petitioner passed the order dated 30th June, 2008 ordering the removal of the petitioner from service.