B.M. SANJEEVA Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is filed to quash the order of dismissal of the petitioner from the post of Constable/GD by order of the 5th respondent dated 3.12.2009 imposing punishment of reduction of salary to lower stage, which was enhanced by the 4th respondent by order dated 27.1.2010, which was confirmed by the 3rd and 2nd respondents by their orders dated 26.4.2010 and 28.9.2010 respectively.

(2.) As the issue involved in this writ petition involves modesty of a girl child, except the name of the Delinquent/Petitioner herein, all others' names are not mentioned in this order, instead, they are referred by alphabets 'A' to 'F'.

(3.) The brief facts necessary for disposal of this writ petition are as follows: