LEKHRAM SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner, who was rifle-man in the 1st Battalion, has suffered penalty of dismissal from his services by order (Annexure V) dated 13-2-87. The appeal preferred by the petitioner was also dismissed by order dated 26-11-87 (Annexure X) by the Deputy Inspector General, West Zone, central Industrial Security Force, Bombay.

(2.) THE petitioner faced the following two charges:-

(3.) THE Enquiry Officer after enquiry, submitted a report on 7-2-87 (Annexure VIII ). Thereafter, disciplinary authority vide order, Annexure -V passed penalty of dismissal from services of the petitioner.