BUDH SINGH EX CONSTABLE Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner had challenged the order of dismissal dated 11.12.1995. The charge-sheet was issued and inquiry was conducted against the petitioner. The case of the petitioner is that with reference to Charge no.1, the petitioner was already punished by order dated 29.11.1994 and therefore, there cannot be a second punishment with reference to the same offence.

(2.) Relating to other charges, the case of the petitioner is that there is no evidence on record. In reply to the merits, it is stated in the counter affidavit:

(3.) It was contended by the learned counsel for the petitioner that action was taken under Rule 37 of the Central Industrial Security Force Rules, 1969 and second show cause notice had not been given as per the provision of Rule 34. Rule 34 of the CISF Rules, 1969 reads as under: Procedure for imposing major penalties: