BRIJESH KUMAR SHUKLA Vs. UNION OF INDIA

JUDGEMENT

(1.) ON April 04, 1987 the petitioner was enrolled as a Constable in Border Security Force. Thereafter, on December 29, 1993 the petitioner was sent on deputation to Central Bureau of Investigation.

(2.) THE case set by the department against the petitioner is that in the month of September, 1995 an information was received at the Vigilance Department of the Railway Board that by impersonating himself as an official of the Vigilance Department of Railway Board a person is frequently managing to travel to and fro between New Delhi and Ahmadabad in Magadh Express or Prayag Express without purchasing ticket. In view thereof a surprise check was conducted in Magadh Express on September 15, 1995 and the petitioner was caught travelling without a ticket. On being caught the petitioner impersonated to be a Vigilance Inspector of the Railway Board; namely : 'Mr.Srivastava '.

(3.) IN view of the aforesaid investigation report prepared by Inspector M.Ahmed, CBI repatriated the petitioner to BSF on December 28, 1995.