EX.CONST. JAGAT SINGH Vs. UOI

JUDGEMENT

(1.) THE challenge in the writ petition is to the orders dated March 13, 1999 and November 09, 1999 of the Disciplinary Authority and Appellate Authority whereby a penalty of removal from service was imposed on the petitioner, which order was upheld in the appeal.

(2.) THE relevant facts are that the petitioner joined Central Industrial Security Force as a constable on April 03, 1989.

(3.) THE petitioner submitted his reply to the memorandum dated August 11-12/1998 vide his letter dated September 14, 1998 wherein he had submitted that he does not plead guilty to the charges levelled against him.