BIHARI SINGH Vs. CISF

JUDGEMENT

(1.) THE appellant was served with a charge memo alleging as under:-

(2.) NEEDLESS to state the issue at hand pertains to a factual dispute relating to Article I of the charge for the reason Article II of the charge pertains to punishments awarded 8 times in the past, in respect whereof, no inquiry had to be conducted.

(3.) WE clarify, the gravement of the allegation pertaining to Article II of the charge was that the petitioner was a habitual defaulter and had been inflicted punishments 8 times in the past.