SURESH KUMAR Vs. UOI

JUDGEMENT

(1.) The factual backdrop leading to the filing of the present petition is that the petitioner was enrolled as a Constable in CISF.

(2.) On December 03, 1999, a charge memorandum was issued to the petitioner initiating an enquiry against him under Rule 34 of the CISF Rules, 1969.

(3.) The article of charge framed against the petitioner (under the charge memorandum dated December 03, 1999) reads as under:-