RAVINDER SINGH THROUGH LRS Vs. UNION OF INDIA

JUDGEMENT

(1.) In these proceedings under Article 226 of the Constitution, three orders issued by the Central Industrial Security Force (CISF) pertaining to the dismissal (by the order dated 21.08.1995) of the late writ petitioner, on ground of alleged misconduct, have been questioned. The other two orders impugned are the CISF's order rejecting the petitioner's appeal and further rejecting his revision petition, challenging his dismissal from service.

(2.) The writ petitioner was working in the CISF, when in respect of his alleged misconduct in abusing a superior officer, on 08.04.1994, a charge sheet was issued to him. The Petitioner was asked to show cause to two charges; upon his denying them, a departmental inquiry into the allegations was initiated.

(3.) The Charges levelled against the petitioner are as follows: