CENTRAL INDUSTRIES SECURITY FORCE Vs. I. JAGANNATHAM

JUDGEMENT

(1.) Heard Sri J.U.M.V.Prasad, learned counsel for the Central Government for the appellants and Sri V.Padmanabha Rao, learned counsel for the respondent, apart from perusing the material available on record.

(2.) Respondents in W.P.No.17574 of 2011 are the appellants in the present Writ Appeal, preferred under Clause 15 of the Letters Patent.

(3.) Challenge in the present Writ Appeal is to the order dtd. 19/7/2022 passed by the learned single Judge in the aforesaid Writ Petition. Respondent herein joined in the Central Industrial Security Force as a constable in the year 1998 and he was transferred to Visakhapatnam Steel Plant in the month of July, 2007. While the respondent herein was working in such a capacity, a charge memo dtd. 31/7/2009 came to be issued vide memorandum No.V-15014/VSP/Disc/Maj.08/IJ/2009 /3754 dtd. 31/7/2009, framing the following Article of Charge: -