SANJAY KUMAR SOURAV Vs. CENTRAL INDUSTRIAL SECURITY FORCE

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) RECORD of Inquiry conducted against the petitioner has been perused.

(3.) NO procedural defect in the inquiry proceedings is alleged. Plea taken in the writ petition is that the finding returned that the petitioner passed lewd comments against Ms.Renu (a married lady) is without any evidence. Conceding that the Charge No.1 i.e. of absenting himself from the Unit Lines without permission on July 30, 2011 stood proved and even otherwise being admitted by the petitioner, it is prayed that the penalty order, the appellate order and the revisional order and the Inquiry Report dated November 18, 2011 be quashed.