N SIVA PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) BY way of this petition, the petitioner has challenged (1) the report of the Inquiry Officer, Dated 12.08.1999, (2) the order of the Disciplinary Authority, Dated : 06.12.1999, imposing the punishment of removal of the petitioner from service, (3) the order of the Appellate Authority, Dated : 02.11.2000 and (4) the order of the Revisional Authority, Dated : 21.12.2000, confirming the order of the Appellate Authority.

(2.) THE brief facts leading to the filing of the present petition, reads as under;

(3.) AT the relevant point of time, the petitioner was discharging duties as Sub Inspector (M) in 135(M) Battalion of the Central Reserve Police Force at Gandhinagar. According to the petitioner, during his service carrier, which is of about 18 years, he discharged his duty sincerely, honestly and diligently and to the satisfaction of his superiors and there had been no adverse remarks or report against him in the past and on account of his such a commitment to the duty, the petitioner was conferred the following awards;