POOJA NATH Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) This case was heard on 18.08.2015 and today is fixed for delivery of judgment. Heard Ms. J.M. Konwar, learned counsel for the petitioner and Mr. S.C. Keyal, learned Assistant Solicitor General for the respondents.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of order dated 18.10.2011, passed by the Commandant, Central Industrial Security Force (CISF) Unit, GBS, New Delhi as the disciplinary authority imposing the penalty of removal from service. Further challenge has been made to the appellate order dated 29.03.2012 as well as the revisional order dated 07.08.2012 upholding the order of penalty.

(3.) Facts of the case may be briefly stated at the outset.