SUBHASH CHAND Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who joined the Central Industrial Security Force (CISF) in 2002 and was removed from service on 15/2/2014, has approached this Court under Article 226 of the Constitution of India assailing the Order dtd. 20/1/2016 passed by the respondent no.3 rejecting his revision petition filed against the Order dtd. 22/4/2014 vide which his appeal was dismissed wherein he had challenged the Order dtd. 15/2/2014 passed by the Disciplinary Authority, the Senior Commandant, whereby he, upon being found guilty of all the charges levelled against him, was removed from service. The petitioner has prayed for an order of reinstatement in the service along with the financial benefits of back wages and for an order of cost of litigation in his favour.

(2.) It is the case of the petitioner that he was initially posted at the NTPC, Unchahar, Raebareli and thereon he satisfactorily performed his duties. In the year 2008, he was transferred and posted to the Unit SSG Battalion, Greater Noida.

(3.) In April 2013, the petitioner, vide the Movement Order dtd. 15/4/2013, was transferred to the CISF Unit, Chhatrapati Shivaji Maharaj International (CSI) Airport, Mumbai. The Competent Authority had granted the petitioner 12 days of joining time from 16/4/2013 to 27/4/2013. In addition to this, he was also granted 27 days of Earned Leave, from 28/4/2013 to 24/5/2013, on expiry of which, he was to join his duty at the CSI Airport, Mumbai.