KIRAN SINGH Vs. CISF

JUDGEMENT

(1.) THE petitioner was appointed as a Head Constable (Driver) in CISF on June 09, 1984. Vide memo dated August 06, 1992, the petitioner was chargesheeted as under: -

(2.) A perusal of the four articles of charge make it clear that pertaining to the alleged misconduct it was only articles I to III which were the subject matter of the indictment. Article IV of the charge was by way of it being brought to the notice of the petitioner that the past service record would be considered against him. The reason being that unless it is told to the charged officer that even his past service record would be considered so that he may have an opportunity to give his version thereon as to why the past conduct is irrelevant, it may amount to a denial of principles of natural justice to consider the past service record.

(3.) THE original record which was produced before us at the hearing evidence that the charge memorandum dated August 06, 1992 was received personally by the petitioner on August 08, 1992 and in token of acknowledgment he signed the office copy of the memorandum.