I. JAGANNADHAN Vs. CENTRAL INDUSTRIAL SECURITY FORCE

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India for the following relief:-

(2.) Brief facts of the case are that:

(3.) Counter affidavit is filed on behalf of the respondents denying all the averments made in the petition and contended that the Deputy Commandant, who instituted the D.E. was of considered opinion that the petitioner committed a gross misconduct involving himself in collection of money illegally and he deserves to be imposed major penalty. Therefore, in accordance with sub-rule 20(1) of Rule 36 of CISF Rules 2001, the Deputy Commandant, VSP Vizag has forwarded D.E case filed 'A' &'B' along with report of enquiry officer to DIG/SZ Chennai with a request to take suitable action in the proceedings. Thereafter, without considering the representation of the petitioner, awarded punishment of "Compulsory Retirement from Service" with full pension and Gratuity in accordance with Rule 40 of CCS (Pension) Rules, 1972 vide final order dtd. 29/3/2010. Thereafter, the petitioner preferred an appeal before the 1st respondent and the same was dismissed.