SANJAY NHOBAT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) By this Petition, the Petitioner-Inspector of Railways Protection Force is challenging the Charge-sheet issued to him and Order of dismissal from service passed in departmental proceedings by Respondent No. 4- Principal/Chief Security Commissioner, RPF Pune. The Petitioner exhausted the remedies available as per Rules and when unsuccessful filed this petition.

(2.) The main grounds of challenge are:-

(3.) The Respondents supported procedure followed in conducting the enquiry and contended that there is no violation of principles of natural justice and the findings are perfectly supported by evidence on record. On this background, we have heard Mr. Rajshekhar Panchal, the learned counsel for the Petitioner and Mr. T. J. Pandian, learned counsel for the Respondents.