V.JAGANATHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant writ petition has been filed to call for the records relating to an order dtd. 1/7/2013 passed by the 3rd respondent bearing No.V-15014/L&R/SS/Rev/VJ/2013-146, confirming the order dtd. 18/4/2013 passed by the 4th respondent bearing No.V-11014/10/Disc/VJ/2013/3082, confirming the order dtd. 17/12/2012 passed by the 5th respondent bearing No.V-15014/CISF/ChPT/Disc/Maj- VJ/2012/9767 and quash the same and direct the respondents to take the petitioner in to the strength of CISF as Head Constable and to pay all monetary benefits.

(2.) The petitioner joined as a Constable to the Central Industrial Security Force and he was transferred from CISF Unit Vishakapatnam Port Trust to Chennai Port Trust on 27/7/2009.

(3.) The statement of misconduct of the three charges are reads as under:-