RAM SAHODAR RAJWADE Vs. CENTRAL INDUSTRIAL SECURITY FORCE

JUDGEMENT

(1.) The petitioner, a constable of the Central Industrial Security Force (hereafter "CISF", for short), following disciplinary proceedings, was removed from service by an order dtd. 27/11/2017 of his disciplinary authority on the ground of proved misconduct. Such order of removal was made in terms of the provisions contained in Rule 34(ii) read with Rule 36 of the Central Industrial Security Force Rules, 2001 (hereafter, "CISF Rules", for short).

(2.) Aggrieved by the order of removal, the petitioner carried such order in an appeal under Rule 46 of the CISF Rules. The appellate authority, by an order dtd. 5/2/2018, upheld the order of the disciplinary authority to the extent it held that the charges levelled against the petitioner stood proved; however, considering the length of service put in by the petitioner and liability towards his family, a lenient view was taken by the appellate authority and the penalty of removal was modified by awarding the penalty of compulsory retirement from service with full pensionary benefits.

(3.) A revision petition at the instance of the petitioner did not prove successful. The revisional authority, by its order dtd. 8/8/2018, dismissed the revision and affirmed the order of the appellate authority.