ARUN ROY SARKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition has been filed, inter alia, challenging not only the final order of dismissal dtd. 10/12/2004, but the order passed by the Appellate Authority dtd. 3/10/2005 as also the order passed by the Revisional Authority dtd. 7/4/2009.

(2.) The petitioner was employed in the Central Industrial Security Force (in short, "CISF") and was initially appointed as a Constable. After successfully completion of his basic training and after discharging his duties in various units of CISF, he was selected as Head Constable (Driver) and had been performing his duties as the Head Constable (Driver).

(3.) It is the petitioner's contention that until he was posted on Subansiri Unit he had no issue with his senior. Unfortunately, in the aforesaid unit, the Deputy Commandant by misusing his power had started harassing the petitioner. The petitioner was inflicted with a penalty of seven days pay cut. However, at the intervention of the Inspector General of the unit, he was transferred to CISF unit of ONGC, Tripura.