J.S. TOMAR Vs. UOI AND ORS.

JUDGEMENT

(1.) The present petition challenges the order dated January 29, 2005 passed by the Disciplinary Authority imposing a penalty of compulsory retirement from service as also the order of rejection dated June 06, 2005 by the Appellate Authority and June 29, 2005 by the Revisional Authority.

(2.) The petitioner was a Constable in CISF posted at IOC Mathura Refinery. On December 24, 2003 the petitioner was performing duty in 'A' shift at New Gate of CISF Unit, IOC Mathura Refinery. On receiving a complaint about petitioner allegedly accepting illegal gratification from the vehicles passing through that gate, the Company Commander advised petitioner to perform his duty honestly. At about 12:40 hrs Inspector (Works) Mahender Pratap approached the Company Commander Inspector Salim Mohd. with a request to conduct the personal search of the petitioner.

(3.) The petitioner was chargesheeted as under :-