SANKAR THAKUR Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is directed against the judgement and order passed by the learned Single Judge on 18.8.94 dismissing the writ application.

(2.) The writ petitioner-appellant while serving as a constable of the Railway Protection Force of South Eastern Railway was served with suspension order dated 3.12.87 on the ground of indiscipline. Subsequently, the said suspension order was revoked. A domestic enquiry was started against the petitioner on the charge that he created nuisance in the G.R.C. Hospital premises and also misbehaved with a lady Doctor on duty on 1.12.87. All the acts of misbehaviour amounted to gross indiscipline as the writ petitioner was a member of the disciplined force. The Enquiry Officer found the writ petitioner guilty to the charge. The Disciplinary Officer on the basis of the finding of the Enquiry Officer dated 5.1.81 issued notice to the petitioner after agreeing with the finding of the Enquiry Officer proposing to impose the penalty of removal from service and thereafter imposed penalty of removal from service upon him. Hence, the writ petitioner moved the present writ petition.

(3.) Learned Single Judge by his impugned order dismissed the writ petition.