N KUMARA PERUMAL Vs. UNION OF INDIA

JUDGEMENT

(1.) THE prayer in the writ petition is as follows: "to call for the records relating to the impugned order of the second respondent in Order No.V-11014/25/SZ/LC/SWS/02/7282 dated 05.09.2002 confirming the order of the third respondent in No.V-11014/92/2001/L&R (SZ)/254 dated 31.12.2001 and the order of the fourth respondent in Order No.V-15014/01/Estt-I/NKP/2001-9025 dated 20.09.2001 and quash the same."

(2.) ACCORDING to the petitioner, he was working as Constable, CISF Unit, Neyveli Lignite Corporation, Neyveli. On 01.07.2000, he was detailed in "A" shift duty from 05.00 hours to 13.00 hours at the RP Gate duty of Unit Headquarters of the NLC Unit. At about 10.30 hours on 01.07.2000, the HC/GD B.Prabhakaran called him to the HQ Coy. Office. He informed the said HC/GD that he had already performed six days duty continuously. After some time, he was transferred and posted at Chennai Port Trust and he was issued with a memorandum of charge in proceedings dated 22.01.2001, pertaining to his tenure at previous Unit, viz., CISF Unit, NLC. It contains the charges that he had allegedly used abusive language against HC/GD B. Prabhakaran, when he refused to grant weekly off to him and that he had allegedly committed gross indiscipline and dereliction of duty by absenting himself for "B" shift duty from 13.00 hours to 21.00 hours on 04.07.2000 without obtaining leave.

(3.) ON the other hand, learned Additional Central Government Standing counsel appearing for the respondents submitted that based on the proved charges, the disciplinary authority, after affording opportunity to the petitioner, imposed appropriate punishment, which has been rightly confirmed by the appellate and revisional authorities and hence, there is no ground for interference.