ROHIT KUMAR Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) This is an application for condonation of two days' delay in filing the Review petition. The delay in filing the Review Petition is condoned. The application is disposed of accordingly. Rev.Pet. 431/2016 This application filed by the writ petitioner, is for review of an order dated 9th Aug., 2016, passed by this Bench, dismissing the writ petition filed by the writ petitioner, challenging a final order No. 3261 dated 8th May, 2014 imposing on the petitioner, a constable of the Central Industrial Security Force (CISF), the penalty of Removal from Service .

(2.) The penalty was imposed after issuing a charge-sheet and conducting an enquiry into the following charges:

(3.) The petitioner replied to the charge-sheet, which was dated 23rd April, 2014, after which, disciplinary proceedings were conducted. The Enquiry Officer found the petitioner guilty of all the three charges.