R. MAHENDRAN Vs. CHIEF SECURITY COMMISSIONER, RAILWAY PROTECTION FORCE, SOUTHERN RAILWAY, MMC, CHENNAI AND ORS.

JUDGEMENT

(1.) This writ petition is filed, for quashing the order of the third respondent, imposing the punishment of dismissal of the petitioner from service, as confirmed by the second respondent appellate authority and the first respondent revisional authority and for direction to the respondents 2 and 3 to reinstate the petitioner in service with all consequential attendant benefits.

(2.) The petitioner was, while working as Constable in Railway Protection Force, Madurai, issued a charge memo dated 8.1.2001 by the third respondent. The charges levelled against the petitioner are as follows:

(3.) The correctness and validity of the impugned order is challenged by the writ petitioner before this court on the ground that the finding of the Enquiry Officer is contrary to and by overlooking the material evidence and is hence perverse and cannot be the basis for imposing major punishment of dismissal from service, which is excessive compared to the conduct in which the petitioner was charged in the departmental proceedings.