KAUSHAL KISHOR RAI Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONERS Kaushal Kishore Rai and Birender Singh along with a third co -delinquent Bijender Singh faced a joint inquiry pursuant to a charge memo dated April 16, 1999 which reads as under: -

(2.) A perusal of the charge memo would reveal that whereas Articles No.I to IV of the charge memo pertained to the alleged acts of commission and omission committed by Bijender Singh, Articles No.V to VII of the charge memo pertained to Kaushal Kishore Rai (petitioner No.1) and Articles VIII and IX pertained to Birender Singh (petitioner No.2).

(3.) THE Inquiry Officer has held the charges to be proved.