OM PRAKASH Vs. INSPECTOR GENERAL/N.S.

JUDGEMENT

(1.) THE challenge in these writ petitions is to the final orders dated November 07, 2003 passed by the Disciplinary Authority and orders passed by the Appellate Authority whereby the penalty of removal from service imposed on all the three petitioners, was upheld in appeal. It is desirable that all the three writ petitions should be disposed of by common order as all the three petitioners were charged for the incident dated August 05, 2003 wherein constable Raja Bhaiya Singh suffered injuries at the hands of three petitioners as well for their refusal to undergo medical examination. The respondents after initiating separate disciplinary proceedings against the three petitioners, imposed penalty of removal..

(2.) THE Article of Charges framed against the writ petitioners are as under: -

(3.) THE Disciplinary Authority vide order dated November 07, 2003 imposed penalty of removal from service, observing that the petitioners were not fit to be retained in Force. The appeal preferred against the penalty order of removal from service was rejected. The revision preferred before Inspector General North Sector met the same fate.