BONTI BORA Vs. UNION OF INDIA

JUDGEMENT

(1.) In this writ petition, the petitioner has made a challenge to the order dated 16.2.1999 passed by the Group Commandant, CISF, Group Headquarters, Guwahati 21 imposing the penalty of removal from service. At the time of removal from service, the writ petitioner was serving as Head Constable in the CISF.

(2.) During the pendency of the writ petition, the petitioner died and his wife Smti Bonti Bora entered into the proceeding in place of the writ petitioner as per the order dated 19.9.2000 in Misc Case No.474 of 2000.

(3.) The petitioner while in service as aforesaid a Memorandum of charge sheet dated 27.8.98 was issued levelling the following charges: