LAWS(DLH)-2014-5-106

RAJESH SINGH Vs. UOI

Decided On May 19, 2014
RAJESH SINGH Appellant
V/S
UOI Respondents

JUDGEMENT

(1.) THE writ petitioner challenges the order dated May 16, 2002, holding him guilty of the first and the third charge framed against him and inflicting punishment of dismissal from service. Appeal and revision preferred by the petitioner were rejected vide orders dated October 23, 2002 and March 28, 2003 respectively. Though the same have not been challenged in the prayer made, we treat the same to be challenged in the present writ petition.

(2.) THE petitioner was enrolled as a Constable in CRPF and was attached to the 88th Bn. It was alleged against him that detailed to proceed to duty at 08:00 hours on July 03, 2001 he did not report for duty and when searched in the male lines of the 88th Bn. he was found consuming alcohol. When questioned by Insp.Abhilash Singh he assaulted/quarrelled with him. The next day i.e. July 04, 2001 he deserted the lines at 07:15 hours. All acts of commission and omission were alleged to be misconduct.

(3.) TEN witnesses were examined by the Department to substantiate the charges levelled against the petitioner.