ALOK DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has challenged an order dated 12.01.2016 passed by the Sr. Commandant, Central Industrial Security Force (CISF, for short) by which he was removed the petitioner from service.

(2.) Brief facts are as under :

(3.) The petitioner denied the charges upon which a departmental inquiry was conducted. Several witnesses were examined. The Inquiry Officer held that the charges were proved. The disciplinary authority reassessed the evidence and held that the charges were proved upon which the impugned order came to be passed. The petitioner challenged the order of the disciplinary authority before the appellate authority. His appeal was dismissed by an order dated 04.03.2016. Hence, this petition.