BACCHRAJ SINGH Vs. CENTRAL INDUSTRIAL SECURITY FORCE

JUDGEMENT

(1.) HEARD .

(2.) THIS appeal has been filed by the appellant against the order dt. 01/07/2013 passed in W.P. No. 1591/2005 (S).

(3.) THE appellant denied the charges. Thereafter a regular department enquiry was conducted. The charges were found proved. After issuing show cause notice alongwith enquiry report, disciplinary authority imposed punishment of dismissal from service. Against the aforesaid order, an appeal was filed, that was also dismissed. Thereafter, writ petition was filed. Writ Court also dismissed the writ petition after considering the charges.