BASANT KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) VIDE this writ petition, the petitioner challenges the action of the respondents in initiation of the disciplinary proceedings against him on the ground that the same is without jurisdiction and illegal.

(2.) TO the extent necessary, the facts giving rise to the writ petition are noted hereinafter. The petitioner contends that he was recruited on 5th January, 1989 as Constable in the Cadre of Executive Branch of Central Industrial Security Force (CISF). It is undisputed before us that vide an order dated 9th September, 2008, the petitioner was detailed to work in the Accounts (1) Section 8 of the Battalion till 5th December, 2012.

(3.) THE respondents duly served the charges on which the disciplinary proceedings were proposed against the petitioner and he was given the opportunity to defend himself. After considering of the defence of the petitioner, the respondents proceeded to appoint an Inquiry Officer.