BIJENDRA KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) In this writ petition, the petitioner challenges the orders of punishment imposed on him as well as the appellate and the revisional orders. The punishment imposed is one of dismissal from service.

(2.) The petitioner has been working as a Constable / GD in the Central Industrial Security Force ('CISF' for short). He was appointed as such on 19/05/2001 and was posted in various units. He was posted in the CISF, Unit or Cochin International Airport Limited on 02/06/2008.

(3.) Ext. P1 is the copy of the Articles of Charges. It is alleged that he has indulged in gross indiscipline and dereliction of duty on 17/06/2009. The substance of the first charge is that after he found that a mobile phone was lying on the floor under the roller of X - BIS of International SHA, he pushed the mobile to the underside of X - BIS with his leg and also put a paper to cover the same. He did not hand over the mobile phone to the lady passenger who came in search of it with a mala fide intention. Article of Charge - II is that he was awarded two punishments for OSL and sleeping on duty during his service of over 8 years and he has not shown any improvement in his discipline and conduct.