V.K.CHOURASIA Vs. CENTRAL INDUSTRIAL SECURITY FORCE

JUDGEMENT

(1.) The petitioner is challenging the proceedings dtd. 13/9/2013 issued by the 3rd respondent and the proceedings dtd. 31/12/2013 issued by the 2nd respondent, which confirmed the orders passed by the 3rd respondent.

(2.) The petitioner, while working as a constable in the respondent establishment, went to the railway station in Vishakhapatnam on 24/4/2013 to book a ticket. It is stated that the petitioner caused inconvenience to a lady passenger due to cigarette smoke. The male companion accompanying the lady passenger confronted the petitioner and took the petitioner to the Government Railway Police after snatching away his ticket and ATM card. The petitioner followed the lady passenger and her male companion to the Government Railway Police station, where the petitioner was detained.

(3.) As the petitioner did not report for duty on 25/4/2013, an enquiry was initiated, which found that the petitioner was detained at the Government Railway Police station in Vishakhapatnam. The superior officers of the petitioner intervened and spoke to the inspector of the railway police. The Government Railway Police informed that no FIR was registered and that the petitioner was released after the superiors indicated that departmental action would be initiated against the petitioner. Articles of charge were framed against the petitioner vide proceedings dtd. 5/5/2013.