SURESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) A disciplinary inquiry was conducted against the petitioner on the charges of indiscipline/misconduct/misbehaviour under Section 11(1) of the CRPF Act, 1949. The petitioner was found culpable. The findings in the court of inquiry officer were approved by the disciplinary authority by an order 20th January, 2010. 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 in the inquiry report as well. After consideration of the entire matter, by an order dated 24th June, 2010, the Commandant 131 Battalion, CRPF found the petitioner guilty and imposed punishment of dismissal 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 18th October, 2010. The petitioner further assailed the same by way of revision petition to the Inspector General of Police of the CRPF which revision was also dismissed by an order passed on 7th September, 2011.

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