ASHOK KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petition challenges the order dated 16.04.2006 passed by the respondent no.4 vide which the petitioner has been held to be guilty of charge no.2 and thereby punishment for compulsory retirement from services with full pensionary benefits with effect from 16.04.2006 has been imposed against the petitioner and the order dated 22.01.2007 passed by respondent no.2 thereby dismissing the appeal filed by the present petitioner.

(2.) THE facts in brief giving rise to the petition are as under :

(3.) THE departmental proceedings were initiated against the petitioner on the basis of the report of PW2 Capt. Anil Panjwani who was working as Deputy Conservator on Port and Mr. S. K. Athankar, who was at the relevant time working as a Police Inspector.