DHARANIDHAR PARIDA Vs. DIRECTOR GENERAL, CENTRAL INDUSTRIAL SECURITY

JUDGEMENT

(1.) The petitioner, a quondam employee of Central Industrial Security Force (in short, "CISF"), has filed this writ petition assailing the order of punishment of removal from services passed by the Commandant, the Disciplinary Authority, opposite party no.2, which was confirmed by the D.I.G., Eastern Zone, CISF, appellate authority.

(2.) Bereft of unnecessary details, the short facts of the case are that the petitioner was appointed as a Constable in CISF in the year 1977. While he was working in the CISF Unit, NALCO, Damanjodi, the disciplinary authority issued charge-sheet. The charges are quoted hereunder.

(3.) The petitioner was asked to show-cause. He denied the charges. Thereafter, the Enquiry Officer was appointed to enquire into the charges. After affording reasonable opportunities, the Enquiry Officer submitted the report stating therein that the charges were proved. The report was supplied to the petitioner on 9.5.97. The petitioner received the same on 16.5.97, but did not file any reply. A reminder was issued to him. But he failed to submit the reply. The disciplinary authority, opposite party no.2, agreed with the finding of the Enquiry Officer and awarded punishment of removal from services. The petitioner unsuccessfully filed appeal before the opposite party no.1. The same was dismissed.