I R BABU Vs. COMMANDANT CISF UNIT NLC

JUDGEMENT

(1.) AGGRIEVED by the orders of the respondents dated 05.09.2002 and 20.12.2002, dismissing the petitioner from service, the petitioner has filed the above writ petition, to quash those orders and issue direction to the Commandant to take the petitioner into the strength of CISF, with all monetary benefits.

(2.) HEARD the learned counsel for the petitioner as well as the respondents.

(3.) LEARNED counsel for the petitioner submitted that due to the change of Enquiry Officer and various reasons, the petitioner abstained from participating the enquiry. The fact remains that he did not participate in the enquiry and cooperate with the Enquiry Officer. In other words, he lost a good opportunity to cross examine the veracity of prosecution witnesses and also putforth his own defence.