SHIV SINGH MEENA Vs. UNION OF INDIA

JUDGEMENT

(1.) The grievance of the petitioner is that upon a complaint by the father -in -law of the petitioner that the petitioner abused or mistreated his wife which led to her suicide, disciplinary proceedings have been instituted against the petitioner. The petitioner says that the petitioner was initially suspended upon being arrested, but the order of suspension has now been revoked.

(2.) The undisputed position is that the petitioner 's wife died or committed suicide at a rented property not within any Railway Protection Force colony or campus. The petitioner is an accused in the complaint pertaining to the unnatural death of the petitioner 's wife and the investigation in such matter has not yet been completed.

(3.) The petitioner has challenged the charge -sheet of July 7, 2015 by which the disciplinary action was initiated against the petitioner on the ground that it is without jurisdiction as the employer cannot proceed against the petitioner for any perceived wrong committed by the petitioner beyond the scope of the petitioner 's usual line of duty.