RAMESHSINGH Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) The petitioner before this Court has filed this present petition for quashment of Annexure P-18 and Annexure P-20 by which his services have been put to an end as well as the order rejecting the appeal/revision.

(2.) The facts as stated in the writ petition reveal that the petitioner was appointed as a cook vide order dated 09.08.2002 in the pay-scale of Rs.2610-7040/- and while he was in the services of Central Reserve Police Force, a charge-sheet was issued on 10.03.2014. The petitioner did submit a reply to the charges and thereafter, a departmental enquiry was held against the petitioner. The inquiry officer held the petitioner guilty of charge No.1 and held the petitioner partially guilty in respect of charge No.2.

(3.) The following charges were levelled against the petitioner as per the imputation of misconduct:-