RASHPAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) In this writ petition the petitioner challenges the Disciplinary Proceeding (for short DP) initiated and completed against him culminating in an order of removal from service issued by the Disciplinary Authority (for short DA) dated 20th February, 2014.

(2.) Highlighting the brief facts of the case, Ms. Dey, Learned Counsel appearing for the petitioner, submits that the petitioner was appointed as a Constable with the Central Industrial Security Force (for short CISF) in the year 2008 and, while serving at Durgapur, the petitioner was served with a Charge Sheet (for short CS) on the 8th of October, 2013.

(3.) The CS contained three Charges which, inter alia, alleged that the petitioner was unauthorisedly absent from his barracks on 25th September, 2013 and, on the same date he, along with two other Constables had, under the influence of liquor, created public nuisance as well as damage to property of a hotel at Durgapur City Centre.