P. PANDIAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition has been filed seeking for a Writ of Certiorarified Mandamus, to call for the records relating to the order passed by the 3rd respondent in his Revisional order No. V-15014/L &R/SS/Rev/PP/2013-81, dated 22.04.2013, modifying the order passed by the 4th respondent in his Appellate order No. V-11014/43/INT/Disc/2012-9828, dated 29.11.2012, confirming the order passed by the 5th respondent in his final order No. V-15014/CISF/TPT/Disc/Maj-11/PP/ 2009/2755, dated 18.08.2012, quash the same and to direct the respondents to take the petitioner into the strength of CISF as Constable with all monetary benefits.

(2.) The case of the petitioner is that, he was appointed as Constable and joined in service in the Central Industrial Security Force (CISF) on 01.09.1989 at Chennai. He underwent training for nine months up to the year 1990 at RTC Deoli, Rajasthan and was posted at BCCJ, Jharia. Thereafter, the petitioner was posted at various places in Orissa, Madhya Pradesh, Neyveli Lignite Corporation, Neyveli, Vizag, Andhra Pradesh and BHEL, Hyderabad Andhra Pradesh. From BHEL, Hyderabad, Andhra Pradesh, the petitioner was transferred and posted to Tuticorin Port Trust, under the 2nd respondent with effect from July 2009.

(3.) While so, the petitioner was detailed in 'B' shift duty at Check Post-I of Tuticorin Port Trust on 18.08.2009 between 13.00 and 21.00 hours along with one Head Constable N. Subramanian. The petitioner had declared Rs. 40/- as pocket money and the said Head Constable N. Subramanian had declared Rs. 30/- as pocket money. Out of Rs. 40/-, the petitioner gave Rs. 20/- to the Head Constable N. Subramanian, to arrange tiffin for him since he was new to the said Port, as he was recently appointed only in July 2009.