NARODE CHAITALI TRYMBAK Vs. UNION OF INDIA

JUDGEMENT

(1.) The present Petition assails the correctness of the order dtd. 3/1/2022 passed by the Senior Commandant, CISF Unit, DMRC, whereby the Petitioner was removed from service with immediate effect under the provisions of the CISF Rules, 2001. The Petitioner further lays challenge to the order dtd. 4/8/2022 passed by the Deputy Inspector General (Appellate Authority), the order dtd. 2/3/2023 passed by the Inspector General (Revisional Authority), and the order dtd. 10/7/2023 passed by the Directorate General, CISF ['Impugned Orders'], whereby the penalty imposed upon the Petitioner has been successively affirmed.

(2.) The issue which arises for consideration in the present Petition is whether this Court ought to interfere with the order of removal from service imposed upon the Petitioner, a member of the Central Industrial Security Force ['CISF'], pursuant to disciplinary proceedings, as affirmed by the appellate and revisional authorities, in the absence of any demonstrable violation of principles of natural justice, procedural illegality, or perversity in the findings recorded by the competent authorities.

(3.) In order to appreciate the controversy involved in the present Petition, the relevant facts, in brief, are noticed hereunder.