INDUSTRIAL SECURITY FORCE Vs. BHOPAL SINGH

JUDGEMENT

(1.) THIS appeal has been filed on behalf of the Commandant, Central Industrial Security Force and others lore selling aside a judgment passed by a learned Judge of this Court on the writ application filed on behalf of the writ petitioner-respondent (hereinafter referred to as "the respondent' ).

(2.) THE respondent had been appointed as a Security Guard by the commandant, Central Industrial Security Force and while working as such, a departmental proceeding was initiated against him. An enquiry was held by an Inquiry Officer who submitted his report on 16. 3. 1982 saying that charges levelled against the respondent had been (established. On the basis of that enquiry report the Disciplinary Authority passed an order of dismissal on 16. 6. 1982 in accordance with Rule 29-A of Central Industrial Security Force rules, 1969 (hereinafter referred to as "the Rules" ).

(3.) THEREAFTER the respondent filed am appeal before the competent authority and later a revision application, which were dismissed respectively on 21. 12. 82 and 20th July 1983. There after the writ application aforesaid was filed before this Court on 17. 4. 84. A learned Judge of this Court on 8th Jury , 1991 allowed the said writ application in pant and a direction was given to serve a copy of the enquiry report on the respondent and thereafter to proceed in accordance with law in view of a recent judgment of the Supreme Court in the case of Union of India and Others vs. Mohd. Ramzankhan, reported in AIR 1991 sc 471.