SATISH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner seeks a direction to set aside the order dated 5.10.1998 issued by the Commandant and a subsequent order dated 14.05.1999 issued by the Deputy Inspector General (DIG) of the Central Industrial Security Force (CISF) which led to his dismissal from the services of the Force.

(2.) The brief facts of the case are that the petitioner was selected, and subsequently, enrolled with the Force sometime in February, 1991. Originally he was posted at ONGC Nazira in Assam. Subsequently, he was posted to the CISF unit at Pipri (U.P.). While so in relation to an incident which occurred on the night of 3.2.1998, the CISF, conducted a preliminary enquiry regarding his role and on the basis of the report furnished to it and other materials, issued a chargesheet proposing to hold a disciplinary enquiry.

(3.) The chargesheet issued against the petitioner on 27.04.1998, alleged that