NIKHIL HEMBRAM Vs. UNION OF INDIA

JUDGEMENT

(1.) The present Writ Petition has been preferred against an order dated June 24, 2009 passed by the Appellate Authority of Disciplinary action under The Central Industrial Security Force Act, 1968 and the Central Industrial Security Force Rules, 2001 and order dated April 14, 2009 passed by Commandant, The Central Industrial Security Force, D.T.P.S. Unit, Durgapur, imposing penalty of removal from service of the petitioner with effect from April 14, 2009 (A.N.).

(2.) The petitioner's case is that:-

(3.) The said Article of Charges are as follows:-