SH. RAMBIR Vs. CENTRAL INDUSTRIAL SECURITY FORCE

JUDGEMENT

(1.) THE petitioner in this case was serving as Constable with the Central Industrial Security Force. The petitioner was charged for his misconduct vide memorandum no.V.15014/DISC/CISF/36 /Rambir.11 /2075 dated 18th September, 2011. The petitioner was found culpable and the findings in the court of inquiry officer were assigned by the disciplinary authority by an order 18th November, 2011. No violation of the requirement of principle of natural justice in the conduct of the disciplinary proceedings has been pointed out. The petitioner was given an opportunity to represent against the recommendations of the inquiry officer as well. After consideration of the entire matter, by an order dated 1st February, 2012, the Assistant Commandant/FIRE CISF Unit NFL found the petitioner guilty and imposed punishment of removal from service.

(2.) AGGRIEVED thereby, the petitioner filed the statutory appeal to the Deputy Inspector General of Police which was dismissed by an order passed on 31st May, 2012. The petitioner further assailed the same by way of revision petition which was also dismissed by an order passed on 31st October, 2012. Before this court, the petitioner has assailed the aforenoticed orders of the disciplinary; appellate and revisional authorities.

(3.) AT this stage, Mr. Amit Jain, learned counsel representing the petitioner confines the challenge to the submission that the punishment of removal from service is grossly disproportionate to the nature of charges on which the petitioner was tried.