P. JANARDHANA RAO Vs. COMMANDANT CISF UNIT ONGC

JUDGEMENT

(1.) Heard learned advocate Mr. P. C. Chaudhari for the appellant and learned advocate Mr. Harsheel Shukla for the respondent.

(2.) This Letters Patent Appeal is preferred by appellant-the petitioner calling in question the order dtd. 4/4/2022 passed by learned single Judge, whereby the Special Civil Application filed by the appellant came to be dismissed.

(3.) The petitioner, who was head constable in the Central Industrial Security Force, was levelled with the charges of misconduct. The first charge was that he stabbed his junior member, when they both stayed in barrack No.4 of the Central Industrial Security Force (CISF) Unit Lane, Ankleshwar. The petitioner also threatened the junior colleague to result into filling of the First Information Report against the petitioner, it was stated. The second charge was that the petitioner was found in drunken condition having consumed the alcohol. It was mentioned that the petitioner was earlier awarded two major and four minor punishments for misconducts, which included three incidents of committing the act of assault in drunken condition. The petitioner did not show any improvement in his habits and again indulged into similar acts.