YOGESH KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition has been filed, inter alia, challenging not only the charge sheet dated 25th/26/3/2015, the final order dtd. 14/7/2015, the order passed by the appellate authority on 9/10/2015, but also the order passed by the revisional authority on 22/2/2016.

(2.) The petitioner was an employee of the Central Industrial Security Force (hereinafter referred to as the "CISF") and at the relevant point of time was posted at CISF, Farakka, Super Thermal Power Project. It is the petitioner's case that by an office order dtd. 13/3/2015, the petitioner was placed under suspension. Following the aforesaid, the petitioner was served with a memorandum of charges dated 25th/26/3/2015 issued by the Commandant, CISF Unit.

(3.) According to Mr. Mahapatra, learned advocate appearing for the petitioner, since, the allegations leveled against the petitioner insofar as charge no. 1 is concerned did not relate to any misconduct in relation to discharge of his duties, the respondents were incompetent to frame a charge of this nature. In support of his contention, he has placed reliance on Ss. 8 and 18 of the Central Industrial Security Force Act, 1968 (hereinafter referred to as the "said Act"). He has also placed reliance on the following judgments: