DEEP CHAND Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. R.P. Sarma, learned counsel for the petitioner as well as Mr. K.K. Mahanta, learned Sr. CGSC for the respondents.

(2.) Petitioner Sri Deep Chand bearing No. 690523581 was employed under the CRPF establishment and was working as Tailor of Group Centre at the relevant time. By memorandum dated 10.8.99,he was charged with the following articles of charge-

(3.) An Inquiry Officer has been appointed and after the completion of the enquiry elaborate and lengthy enquiry report has been submitted by enquiring officer dated Nil to the Disciplinary authority. The disciplinary authority after examining and considering the report submitted by the enquiring officer has compulsorily retired the petitioner with immediate effect by an order dated 4.5.91. This was challenged by the petitioner on earlier occasion by filing Civil Rule No. 3982/91 which was disposed of by this court on 20.12.93 inter alia with the following observations: