(1.) THE petitioner was employed as a Water Carrier at Central Industrial Security Force on February 05, 1988.
(2.) FROM the facts which we would be noting hereinafter it is apparent that in the night of January 21, 2000 the petitioner consumed a few extra pegs of alcohol and went into a state of delirium. At 22:15 hrs i.e. at a quarter past 10.00 in the night he created a scene at the PCO in the unit area. SI S.K.Singh responded to the verbal nuisance created by the petitioner and tried to calm him. So heavily intoxicated was the petitioner that he could not report for duty at the mess at 07:00 hrs the next day i.e. January 22, 2000. He was found on the road in a state of intoxication. As usual in India, on lookers gathered around to enjoy the abuses hurled by the petitioner.
(3.) THE first article of charge was that at 20:15 hrs on January 21, 2000 he created a nuisance under intoxication at the PCO and when directed by SI S.K.Singh to proceed to the unit lines he gave beating to SI S.K.Singh. The second charge was of being absent from duty on January 22, 2000. The third article of charge was that at 08:00 hrs on January 22, 2000 under influence of alcohol the petitioner was found abusing in front of employees quarter. The fourth article of charge was drawing attention of the petitioner that in the past he was inflicted with eight punishments as under: -