K SANJEEVAN Vs. INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) I have heard the learned counsel for the petitioner. None appears for the Respondent. This writ petition has been filed challenging the order dated 27.9.1999 passed by the Inspector General of Police, R.K.Puram, New Delhi. The Revision petition filed by the petitioner herein seeking setting aside of an order dated 5.1.1999 passed by the Commandant - 71 Batallion, Central Reserve Police Force (CRPF) dismissing the petitioner from service.

(2.) The brief facts leading to the filing of the present writ petition are that the petitioner was serving in B-71 Batallion, CRPF, Tulsibil, Kokrajhar (Assam) as a camp guard member. He was charged with three acts of misconduct. The first was that on 7.8.1998 he was not found in a proper uniform while on duty. The second charge was that when questioned about not being in a proper uniform, he misbehaved with and assaulted the guard Commander. The third charge was that the petitioner remained absent unauthorisedly between 20.8.1998 to 17.9.1998.

(3.) Pursuant to an enquiry into these charges, the Enquiry Officer found the petitioner guilty of all the three charges. The Disciplinary Authority, the Commandant 71-B.N., agreed with the findings of the Enquiry Officer and awarded the petitioner the penalty of dismissal from service. Thereafter the petitioner filed an appeal which came to be dismissed on 14.5.1999. A revision petition filed by him was also rejected by the impugned order dated 27.9.1999 of the Inspector General of Police.