GURDEV SINGH Vs. U.O.I.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) It is not disputed by the petitioners that on February 04, 1998 they were attached to the CISF Unit at Bhillai and were working as constables. It is also not in dispute that on May 02, 1998 a charge memo was issued to all the four writ petitioners alleging identical charges, being two in number, containing identical statement of imputation as also list of relied upon documents and names of witnesses except proposed PW-4. Insp.K.C.Sharma was proposed to be examined as PW-4 pertaining to the charge sheet issued against petitioner Angrej Singh. Insp. Vijay was proposed to be examined as PW-4 pertaining to the charge sheet issued against the three other writ petitioners.

(3.) The two Articles of Charge, which we note are concededly identical except name of the petitioner corresponding to the charge sheet issued, read as under: (We have noted the two charges pertaining to Ct.Angrej Singh):-