G.G.C. SON Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking to set aside the impugned orders of the disciplinary authority, appellate authority and the revisional authority and to direct the respondents to allow him to retire voluntarily by modifying the impugned order of compulsory retirement from service.

(2.) Brief facts, as could be seen from the averments set out in the writ petition, are as follows:

(3.) Resisting the petition, the respondents filed affidavit-in-opposition stating that keeping in view the gravity of offence committed by the petitioner, the disciplinary authority had imposed punishment of compulsory retirement from service. It is stated that after thorough analysis of the case in the backdrop of appeal preferred by the petitioner and on due application of mind and by virtue of powers vested on him under Rule 28 of CRPF Rules, 1955, the appellate authority dismissed the appeal of the petitioner. It is also stated that since the petitioner was a habitual defaulter who turns violent after consuming liquor and as everyone in the force is in possession of personal weapon, allowing of such personnel to continue in the force is dangerous, rejected the revision.