JAGTAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) In the present writ application, the writ petitioner has challenged the order passed by the Disciplinary Authority dt. 20/8/1999 wherein punishment of removal from service is awarded and the order passed by the Appellate Authority dt. 22/4/2000 wherein the Appellate Authority has rejected the appeal preferred by the appellant and upheld the order passed by the disciplinary authority.

(2.) The petitioner was working as Constable in the Central Industrial Security Force (herein after referred as "CISF") and was posted at 12th Reserve Battalion, Farakka and was required to perform his duty at North Eastern States of Assam, Nagaland and Tripura etc.

(3.) On 3/3/1999, the Disciplinary Authority of the petitioner had issued Charge Memorandum against the petitioner on the allegation that when the petitioner was on duty from 21:00 hours in the night of 27/3/1998 till 01:00 hours on 28/3/1998, the petitioner had consumed liquor and due to his negligence when he was on duty at 21:05 hours one round has been fired from his Butt No. 31, Regd. No. 16142970 S.L.R due to which the petitioner himself suffered serious injury on his face.