SURENDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) WE have heard Mr.Nagesh Sood learned counsel for the petitioner.

(2.) THE petitioner was working as Sub-Inspector, Central Industrial Security Force (for short, "CISF"). He has challenged the order dated 19th July, 2010 passed by the respondent compulsorily retiring the petitioner as well as the appellate order dated 17th September, 2010 and the order dated 10th March, 2011 passed in revision.

(3.) LEARNED counsel for the petitioner has urged that entire allegation made against the petitioner is baseless and the petitioner was not peeping through the window of Ms.Shalini Dubey and since while somebody was peeping in her window she could not recognize the face as the glass pieces were opaque. Therefore the petitioner could not be connected with the offence of peeping through the window of an unmarried lady.