JOHNNY DKHAR Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) The brief facts of the case in a nutshell is that "this writ petition is filed under Article 226 of the Constitution of India against the Impugned Appellate Order dated 24th April, 2012 passed by the Deputy Inspector General, CISF, Airport (E & NE) HQrs. Kolkata, and impugned Final Order dated 22.12.2011 passed by the Senior Commandant, CISF Unit ASG, Guwahati, Assam; in which a disciplinary proceeding was initiated against the petitioner and he was awarded the penalty of "Removal from service".

(2.) The disciplinary proceeding was initiated against the petitioner and he was charge sheeted under Rule 36 of the CISF Rules 2001 with an allegation that the petitioner under the influence of liquor used filthy language against his senior officials.

(3.) The petitioner was kept under suspension with effect from 08.07.2011 vide order passed by the Assistant Commandant, CISF Unit, CAT, Jorhat and an Enquiry Officer was appointed to enquire about the charges leveled against the petitioner and after completion of the enquiry, the Enquiry Officer gave a report that the charges leveled against the petitioner were proved beyond reasonable doubt.