RAJINDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) IN the present petition the petitioner has challenged the order passed by the Disciplinary Authority imposing on the petitioner the penalty of dismissal from service and also the orders whereby the appeal and the revision filed by the petitioner as against the aforesaid order were also dismissed.

(2.) THE petitioner was working as a Driver and was serving in the rank of Head Constable. While he was working as such he was issued a charge sheet under Rule 34 of the CISF Rules, 1969 by the Assistant Commandant, CISF. There were two charges drawn up against the petitioner which read as follows:

(3.) BEING aggrieved by the aforesaid order, the petitioner filed an appeal to the Appellate Authority which was dismissed by order dated 16th July, 1999. The revision petition filed was also dismissed. Consequently this writ petition is filed wherein the aforesaid orders are under challenge.