TARAKESHWAR PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a writ petition pertaining the decision of the Revising Authority dtd. 15/3/2011 whereby the Revising Authority in terms of Rule 219.4 of the Railway Protection Force Rules 1987 (hereinafter referred to as "said Rules of 1987 ") enhanced the punishment against the petitioner to the extent of compulsory retirement from service with full pensionary benefit with immediate effect.

(2.) The petitioner was a Sub-Inspector of Railway Protection Force who was charge-sheeted vide order dtd. 3/12/2009. The allegation as contained in the charge-sheet is reproduced below:

(3.) The petitioner being aggrieved by the steps taken by the respondent authorities preferred the writ petition being WPA 23999 of 2010 challenging the said show cause notice dtd. 11/11/2010 and the said writ petition stood dismissed by a coordiante Bench vide order dtd. 2/2/2011. The relevant part of the observation of the coordinate Bench made in the order dtd. 2/2/2011 runs infra: