UNION OF INDIA Vs. GOUTAM RAM

JUDGEMENT

(1.) The respondent was a constable in the Railway Protection Force. He was accused of mis-behaviour, being absent without leave, of gross negligence in discharging duty in an intoxicated condition between 23rd April and May, 2007. A charge-sheet with three articles of charge was drawn up against him on 17/7/2007. In September, 2007, disciplinary proceedings was commenced which resulted on 7/12/2007 in an order of compulsory retirement.

(2.) The departmental appeal preferred by the respondent was dismissed on 2/5/2008. A review application against such dismissal met with the same fate on 14/1/2009.

(3.) The respondent challenged this disciplinary proceedings in the instant writ application [W.P. 12462(W) of 2015] filed in this court. The principal ground of challenge was this.