KARTIK CHANDRA PRADHAN Vs. DIRECTOR GENERAL, CENTRAL INDUSTRIAL SECURITY FORCE, MINISTRY OF HOME AFFAIRS AND THREE

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and Mr. S.K. Das, learned counsel appearing for the Opposite Parties.

(2.) THE petitioner in the present writ petition has prayed to quash the order dated 16.1.1996 passed by O.P. No.2 - Inspector General/NS, Central Industrial Security Force, New Delhi (Annexure -14) rejecting the revision filed by the petitioner under Rule 49 of the CISF Rules, 1969 against the order dated 8.6.1988 passed by the Appellate Authority, i.e., O.P. No.3 -Dy. Inspector General of Police CISF Unit, Bhilai Steel Plant, (Annexure -10) affirming the orders dated 16.4.1988 and 18.4.1988 passed by the Disciplinary Authority, i.e., the Commandant of CISF Unit, Bhilai Steel Plant (O.P. No.4), awarding punishment of removal of the petitioner from service with effect from 16.4.1988 and striking off his name from the strength of the Force with effect from 17.4.1988 (FN), vide Annexures -7 and 8. The petitioner has also prayed for quashing the preliminary report (Annexure -1), the order of suspension (Annexure -2), the letter of allegation (Annexure -3) and the enquiry report (Annexure -6) and for a direction to reinstate him in service with consequential service benefits.

(3.) THEREAFTER , the revisional authority considered the matter afresh and passed the order dated 16.1.1996 rejecting the revision vide Annexure -14. Paragraphs 4 and 5 of the aforesaid order of the revisional authority, which are relevant for the present purpose, are quoted herein below :