NEERAJ SHARMA Vs. R.S.YADAV & ORS.

JUDGEMENT

(1.) The 3 orders under challenge in this petition relate to the removal of the Petitioner from service from the post of a Lady Constable in the Central Industrial Security Force.

(2.) The Petitioner was removed from service vide order dated 28.6.2006 and the appeal filed by her met the same fate on 12.9.2006. The revision preferred by her to the Inspector General of C.I.S.F. has been dismissed on 20.12.2006. Hence, this petition.

(3.) The disciplinary proceedings were initiated against the Petitioner on account of an incident which is alleged to have taken place on New Years Day of the year 2006 at about 5.30 P.M. at a public place in Sendha Bazar, Near Mukesh General Store, Panki, District - Kanpur. The allegation as indicated in the charge reproduced in the impugned order of removal is to the effect that the Petitioner caught hold of the collar of Head-constable R.S. Yadav and assaulted him with her footwear. It is also alleged that she was accompanied by a civilian namely Sri Narendra, who abetted the act by active participation and threatened the victim with dire consequences and exhorted that he would take his life by shooting him with a Pistol.