JAI BHAGWAN SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner a Sub Inspector in the Central Industrial Security Force, Palghat, (the CISF for short) impugns the validity of order No. E28013/GHM/Ad.IV/93-10123 dated 28.9.1993 (Ext. P1) whereby the Group Commandant of the CISF, the respondent No. 2, in exercise of his power under clause (j) of Rule 56 of the Fundamental Rules retired the petitioner from service in public interest. The Union of India is the respondent No. 1.

(2.) No details of service of the petitioner such as the date of appointment, the length of service, the past record from the confidential rolls have been stated either in the petition or in the counter affidavit of the Group Commandant. The only fact set out of the parties, is the report of the Review Committee and the grounds on which the impugned order was made.

(3.) The Review Committee whose findings led to the impugned order considered the petitioner's continuance in service "on the basis of the imposed punishments." There is no other reason for the compulsory retirement of the petitioner. Neither the petitioner nor the respondents have stated the dates on which the punishments were imposed. The catalogue of punishments set out by the respondents is this :