G RANGARAJ Vs. COMMANDANT CISF UNIT

JUDGEMENT

(1.) THE Order of the Court was as follows : Since identical relief is prayed for in all these writ petitions, they are being disposed of by the following common order. Aggrieved by the orders of dismissal from service as well as confirmation order passed by the Appellate Authority/Revisional Authority, the petitioners have filed the above writ petitions for quashing those orders. For the convenience, the case of the petitioner in W.P. No. 9380 of 1995 is briefly stated hereunder :-

(2.) ACCORDING to the petitioner, he was enlisted at Madras as Constable in the Central Industrial Security Force in 1985 by the Assistant Inspector General, Central Industrial Security Force (in short "CISF") Unit, RSP, Rourkela. He was issued with a Charge Memo containing nine charges by the Commandant (Admn.), Disciplinary authority. The charge-sheet was served on him on 4-7-90 and he submitted his reply on 18-7-90 denying the charges totally. An enquiry was conducted by the Inspector and on his submitting his report on 14-2-91, the Commandant passed an order on 11-3-91 removing him from service. The petitioner preferred an appeal on 14-3-91 to the Deputy Inspector General, CISF-RSP Rourkela-11. After it was rejected on 24-4-90, on 20-6-91 he preferred a revision petition to the Inspector General, Calcutta-17. It was also rejected on 27-11-91. The order of his removal from service is illegal, unjust and arbitrary. The Appellate and Revisional authorities have failed to consider his case. Having no other further remedy, the petitioner has filed the above writ petition. Similar averments have been made in other writ petitions.

(3.) LEARNED counsel for the appellant referred to Article 226 of the Constitution of India, particularly clause (2) of Article 226 and submitted that the cause of action has arisen in part within the jurisdiction of this Court and hence the writ petition is maintainable.