DILIP KUMAR PANDEY Vs. UOI

JUDGEMENT

(1.) THE petitioner has impugned the order dated September 09, 2006 passed by the Disciplinary Authority levying penalty of dismissal from service upon the petitioner and the order dated August 07, 2008 passed by the Appellate Authority rejecting the appeal.

(2.) THE only question raised by the petitioner in the writ petition for consideration of this Court is whether the Disciplinary Authority passed the impugned order dated September 09, 2006 after due consideration of the evidence led at the inquiry keeping in view the response of the petitioner to the report of the Inquiry Officer, and whether the Appellate Authority has acted without applying its mind.

(3.) THE factual matrix of the instant matter would reveal that the Petitioner was enlisted in CRPF as Constable/GD on April 12, 1993. Thereafter, he reported to 167th Bn. CRPF on transfer from the 81st Bn. on August 02, 2004.