DEVPAL SINGH MEENA Vs. UNION OF INDIA

JUDGEMENT

(1.) RELEVANT facts necessary to be noted for adjudication of the present petition are that in the month of October, 2010 the petitioners, working on the posts of Assistant Sub -Inspector/Head Constable/Constable in Railway Protection Force (hereinafter referred to as the "RPF"), were posted at Outpost Narwana, RPF.

(2.) ON November 1, 2010, the department issued a charge sheet to the petitioners and thus initiated the disciplinary inquiry under Rule 153 of RPF Rules, 1987. We note that one charge, identically worded, was framed against all the petitioners. The charge framed against petitioner No. 1, Dev Pal Singh Meena, reads as under: -

(3.) THE statement of imputation of misconduct in support of the charge framed against the petitioners reads as under: -