NIMIT KUMAR Vs. CENTRAL INDUSTRIAL SECURITY FORCE

JUDGEMENT

(1.) By virtue of the present writ petition, the petitioner has challenged as many as three orders on the ground that the punishment awarded to him is disproportionate to the misconduct committed by him, inter alia, praying as under:

(2.) Briefly put, the petitioner was enrolled as a member/ Sub-Inspector (Executive) with the Central Industrial Security Force (hereinafter referred to as "CISF") and was first posted in the CISF Unit, ASG, Goa.

(3.) On 14/11/2019, when the petitioner was deployed in 'A' shift duty from 0530 hours to 1300 hours at the International Security Hold Area (hereinafter referred to as "SHA"), Goa Airport and performing his duty of frisking and screening as per the Standing Operating Procedures with respect to these duties issued by the Chief Airport Security Officer, CISF Unit, ASG Goa at the International Security Hold Area and at the Staff Gate. In one such Standing Operating Procedures issued on 25/5/2019 it was mentioned that officers like the petitioner (i) shall not leave the duty post until and unless properly relieved, and (ii) shall not bring mobile phone and shall not bring and read any reading material on duty.