MISHRI LAL Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is directed against the order dated 2nd December, 1982 passed by the Deputy Inspector General, Central Industrial Security Force whereby the petitioner was removed from his service and also against the order passed by the appellate authority on 16th April, 1983 rejecting the appeal filed by the petitioner.

(2.) A departmental proceedings was initiated against the petitioner under Rule 34 CISF Rules, 1969 on the charges which appear in the impugned order.

(3.) The petitioner has annexed with the writ petition only a statement of articles of charges and the entire charge- sheet is not part of the records of the case. An Enquiry Officer was appointed to conduct the inquiry instituted against the petitioner.