HARLAL SAINI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri B.K. Srivastava learned Senior Advocate assisted by Ms. Pooja Srivastava learned Advocate for the petitioner and Ms. Himkanya Srivastava learned Advocate for the respondent.

(2.) The petitioner seeks to challenge the order dated 15.5.1999, whereby his appointment to the post of Constable (CISF) has been brought to an end holding him guilty of the charges levelled against him. The charge against the petitioner in the charge sheet dated 20.1.1998 which had lead to the departmental enquiry is as follows:- Charge

(3.) Reply to the charge sheet was submitted on 23.3.1998. The enquiry report dated 13.4.1999 was submitted exonerating the petitioner saying that the charges were not proved. The disciplinary authority put a disagreement note relegating the matter for fresh enquiry.