BHAGAT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) In this writ petition, the petitioner has challenged an order No F/4/29/90/ Estt (CRPF) (Pers II) dated 22.10.1993 whereby penalty of "Dismissal from Service" was imposed on the petitioner, a Commandant of the Central Reserve Police Force (CRPF).

(2.) The petitioner joined the Indian Army as a Commissioned Officer in Oct. 1958. After his release from the Indian Army in Aug. 1968, the petitioner was appointed as a Deputy Superintendent of Police of the CRPF. The petitioner was promoted to the rank of Commandant.

(3.) The petition was placed under suspension w.e.f. 20.12.1990 in contemplation of disciplinary proceedings against him. Thereafter, a charge-sheet dated 28.04.1994 on the following articles of charges,