BIKASH SARKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Writ petitioner has prayed for quashing the chargesheet, the enquiry report dtd. 31/3/2008 and the order of the disciplinary authority dtd. 28/4/2008 by filing this writ petition.

(2.) While the writ petitioner was performing his duties as a constable in the Central Industrial Security Force (for short 'CISF') and was working at CISF Unit, Farakka Barrage Project, Farakka, a memorandum of charges dtd. 22/10/2007 was issued whereby the petitioner was charged with the following misconduct.

(3.) Petitioner submitted his reply to the memorandum of charges. An enquiry officer was appointed for inquiring into the charges leveled against the petitioner. The Inquiry Officer submitted his report dtd. 31/3/2008. In the said report the Inquiry Officer concluded that the first charge was proved and with regard to the second charge the Inquiry Officer concluded that the allegation against the petitioner that under the influence of liquor he threatened to kill N.P.Laskar and B.N.Soumondal by holding a 'hasua' was also proved.