RANBIR SINGH Vs. UOI

JUDGEMENT

(1.) VIDE memorandum dated June 01, 1996 charge memo was served upon the appellant who was then working as a Naik (Driver) with CRPF. Two articles of charge were listed against the appellant.

(2.) THE Inquiry Officer submitted a report on March 14, 1997 opining that whereas charge No.2 was proved, charge No.1 was not proved. Without indicating a note of disagreement, but supplying the writ petitioner with a copy of the report of the Inquiry Officer and considering the response thereto, which obviously was preferred by the writ petitioner to question said part of the report of the Inquiry Officer which indicted him of Article -2 of the charge memorandum, vide order dated January 27, 1998 the disciplinary authority held that both charges were proved and keeping in view that as per the disciplinary authority even the charge No.1 was proved, penalty of dismissal from service was inflicted upon the petitioner. Cost of motorcycle which was lost was also directed to be recovered.

(3.) APPEAL filed by the petitioner was dismissed by the appellate authority on April 17, 1998. Revision filed was rejected by the revisional authority on July 18, 2008.