SHARAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri S.P.Palshikar, learned Advocate for the petitioner and Ms Neerja G.Choubey, learned Advocate for respondents.

(2.) By this writ petition, the petitioner challenges order dtd. 31/12/2007 passed by respondent No.3 - the Deputy Inspector General of Police, Group Centre, Central Reserve Police Force), Nagpur by which appeal of the petitioner was dismissed by denying any interference in order passed by the Disciplinary Authority in enquiry proceedings.

(3.) The petitioner was initially appointed on 1/1/1997 as a Constable in the Central Reserve Police Force and was posted at Nagpur. As per contention of the petitioner, his service record was unblemished and he worked to an utmost satisfaction of his superiors. Since the petitioner was working as a Constable in the Central Reserve Police Force, he has to work as per his deputation. The alleged incident took place when he was working as a Constable in the Central Reserve Police Force at Nagpur. At the relevant time, he was discharging his duties as Guard duty and he was assigned work to look after arms and ammunition. While working at Nagpur, he was served with chargesheet dtd. 22/6/2007 along with Hindi transcription of the said chargesheet. As per the said chargesheet, three charges were levelled against him. The charges which were levelled against him, are as follows: