NARESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner, in the amended writ petition filed by him, has challenged an order dated 24th July, 1993 passed by the Colonel Commander, 14 Border Roads Task Force dismissing the Petitioner from service with immediate effect.

(2.) The Petitioner was initially served with a charge-sheet along with a memorandum dated 15th September, 1989. The allegation against the Petitioner was that he had misbehaved and attempted to molest a female labourer. It was said that the Petitioner was reported to be in the habit of teasing and using filthy intolerable language to female labourers and, therefore, had exhibited conduct unbecoming of a Government servant.

(3.) On the basis of the above charge-sheet, a regular departmental inquiry was initiated against the Petitioner and after a consideration of the inquiry report, by an order dated 26th April, 1990, the Petitioner was found guilty of the charges levelled against him and was, therefore, ordered to be dismissed from service by his Commander.