R. THIRUNAVUKKARASU Vs. UNION OF INDIA

JUDGEMENT

(1.) The punishment of compulsory retirement is under challenge in the present writ petition.

(2.) The petitioner joined as Constable in the Central Industrial Security Force (CISF) in the year 1983. While the petitioner was serving at the CISF Unit Visakhapatnam, he was placed under suspension in order dtd. 10/12/2014 and thereafter, a charge memo dtd. 17/1/2015 was issued to the writ petitioner under Rule 36 of the Central Industrial Security Force Rules and the following charges are framed:

(3.) On receipt of the charge memo, the petitioner submitted his written statement of defence on 24/1/2015, denying the charges. Not satisfied with the explanations, an Enquiry Officer was appointed, who in turn, conducted an enquiry by following the procedures as contemplated. The petitioner participated in the process of enquiry and defended his case. The Enquiry Officer submitted his report and agreeing with the findings of the Enquiry Officer, the Disciplinary Authority issued a show cause notice, providing an opportunity to the petitioner to submit his further objections. Thereafter, the Disciplinary Authority passed final orders, imposing the penalty of compulsory retirement with full pension and gratuity benefits.