M AYYAVU Vs. INSPECTOR GENERAL/SWS

JUDGEMENT

(1.) THE prayer in the writ petition reads as follows:- "....to call for the records on the file of respondents 3, 2 and 1 in No.V-15014/CISF/NLC/Maj.19/M.A/99-12652 dated 21/22.12.1999, No.V-11014/07/2000/L&R(SZ)-2557 dated 5.5.2000 and No.V-11014/09/SZ/LC/SWS/2001/2194 dated 31.3.2001 respectively and quash the same and direct the respondents to reinstate the petitioner in service with effect from the date of compulsory retirement from service with all monetary and service benefits with 18% interest per annum by issuing a Writ of Certiorarified Mandamus..."

(2.) THE following three charges were framed against the petitioner ARTICLE OF CHARGE-I "No.834240016 Constable M. Ayyavu of 'B' Coy of CISF Unit, NLC Neyveli was found absent at FWC duty post at about 1515 hrs on 3.6.99 in 'B' shift duty, which tantamount to gross misconduct, indiscipline and dereliction of duty and unbecoming of a member of a disciplined Force". ARTICLE OF CHARGE-II "No.834240016 Constable M. Ayyavu of 'B' Coy CISF Unit, NLC Neyveli, while he was in 'B' shift duty on 3.6.99 at FWC duty post, was found under the influence of liquor at Block-15, CISF Family Quarters, which amounts to gross indisciplinary act on the part of the said Constable, being a member of a disciplined Force". ARTICLE OF CHARGE-III "No.834240016 Constable M.Ayyavu, 'B' Coy of CISF Unit, NLC Neyveli, withdraw himself from his duty post during 'B' shift duty on 3.6.99 without any information and indulged in indisciplined activities by removing his cap, belt and shoe nearby Block-15 CISF Family Quarters, thereby exhibited an act of gross misconduct and serious indiscipline being a member of disciplined Force".