EX. HAV. SARBJIT SINGH Vs. UOI

JUDGEMENT

(1.) PITHILY stated, the factual matrix of the above captioned writ petition is that in the year 1983 the petitioner was appointed to the post of Constable (Driver) in Central Industrial Security Force and earned promotion to the post of Head Constable (Driver) in due course of time.

(2.) IN the year 1987 the petitioner was posted to the CISF Unit at Paradip Port Trust, Paradip, Cuttack, Orissa. It is the case of the respondents that complaints were received against the petitioner o having committed various acts of indiscipline on December 03, 1987, in that, he remained absent from evening roll call and unit lines (CISF complex) without obtaining prior permission from the competent authority; consumed alcohol at a public place; instigated Ct.A.K.Sharma to assault Ct.Md.I.Ansari; disrupted services of PPT bus and annoying passengers of said bus by hurling abuses at Ct.Md.I.Ansari and having abused several senior officials of CISF.

(3.) AN Inquiry Officer was appointed to record evidence and submit a report. At the enquiry, the department examined thirteen witnesses.