MANISH KUMAR BHANU Vs. UNION OF INDIA

JUDGEMENT

(1.) By this writ petition the petitioner has challenged the order of punishment by way of compulsory retirement from the services.

(2.) The petitioner was a Head Constable in the Central Industrial Security Force before the impugned order was passed. Past incident deserves to be recorded. A disciplinary proceeding was initiated for some charges and the same has been kept pending for a long time even today in spite of the court's order to bring it to a logical conclusion by dropping or by proceeding with. This has not been done as it is told by the learned counsel for the petitioner.

(3.) This is the second time the petitioner has been roped in other charges. This time the charges are for submission of false and fictitious medical bill for reimbursement on account of treatment of his wife.