RAMESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE writ petitioner challenges the order dated May 24, 2000 passed by the Disciplinary Authority, Commandant, CISF dismissing the petitioner from service holding that the charge of showing indiscipline and disrespect towards senior officer, unauthorized absence and habitual misconduct was established. The appeal and the revision petition preferred by the petitioner against the order dismissing him from service were rejected by the appellate and the revisional authority vide order dated January 02, 2001 and May 30, 2001 respectively.

(2.) ON February 15, 2000 a charge memo was served upon the petitioner listing three charges against him as under: -

(3.) THE petitioner having denied the charges, an Inquiry Officer was appointed before whom the department examined six witnesses.