NAIN SINGH Vs. UOI

JUDGEMENT

(1.) THE factual backdrop necessary to be noted for disposal of above captioned petition is that in the year 2007 the petitioner who was working on the post of AFO (CRF) was posted at the Headquarters of Cabinet Secretariat, Government of India.

(2.) ON July 23, 2007, Mr.Davinder Kumar, an official working in Counter -Intelligence Service (hereinafter referred to as the CIS), prepared a report pertaining to an incident of the same day i.e. July 23, 2007, recording pilferage/sale of items of CSD Canteen of Government of India. The report reads as under: -

(3.) IN view of fact that the second report dated July 25, 2007 indicted the petitioner to be involved in pilferage/sale of items of CSD Canteen in the open market, the petitioner was suspended with effect from July 25, 2007.