DEVESH KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Brief factual matrix of the case is that petitioner, while working in Special Task Force, Central Industrial Security Force (CISF), Unit NAPP, Narora, District Bulandshahar, was suffered with a complaint and after preliminary inquiry following "Articles of Charge" alongwith "Statement of Allegations" were framed and served upon alongwith list of documentary evidence and witnesses:

(2.) Petitioner submitted a detailed reply to above referred charge and memorandum of allegations denying all allegations. Thereafter inquiry was conducted and as many as 13 witnesses were examined, who were crossexamined also and thereafter by inquiry report dtd. 22/1/1992, petitioner held guilty of charge framed.

(3.) Petitioner was served with above referred inquiry report. Thereafter he filed objection which was dismissed vide order dtd. 19/2/1992 and vide order dtd. 31/3/1992 he was inflicted with penalty of 'removal' from service. Appeal thereof was also dismissed vide order dtd. 24/9/1992. These orders are under challenge before this Court in present writ petition.