D.JUSTIN Vs. INSPECTOR GENERAL

JUDGEMENT

(1.) Writ petitioner is a Constable in Central Industrial Security Force (hereinafter referred to as 'CISF') and is governed by the Central Industrial Security Force Act, 1968 (Act No.50 of 1968) (for short 'the CISF Act, 1968) and the Central Industrial Security Force Rules, 1969. During the relevant period he was working in CISF Unit, PPT, Paradeep, Orissa State, India. For acts of indiscipline and dishonesty he was subjected to disciplinary enquiry and was found guilty and departmental penalties were inflicted. In that regard, invoking the jurisdiction of this Court under Article 226 of the Constitution of India, he filed the present writ petition with a prayer which reads as mentioned below:

(2.) Respondents filed a counter affidavit and additional material papers.

(3.) Sri V.PadmanabhaRao, the learned counsel for writ petitioner and Sri Y.V.Anil Kumar, the learned Standing Counsel for Central Government submitted their earnest arguments and cited legal authorities.