LALENDER SINGH BEERANA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S. Biswas, the learned Counsel appearing for the petitioner. The respondents are represented by Ms. B. Sarma, the learned Central Government Counsel.

(2.) The petitioner while being employed under 1054 Field Workshop under the 35 Border Roads Task Force (BRTF) was involved in a disciplinary proceeding and the challenge here is against the order dated 15.6.1994 (Annexure-7), whereby the following penalty was inflected upon the writ petitioner

(3.) Previously the petitioner was suspended on 31.8.1993 (Annexure-2) under Rule 10(1)(a) of the Central Civil Service (Classification Control and Appeal) Rules 1965 (hereinafter referred to as "the Rules") by the Commanding Officer of the 35 BRTF and the Memorandum Charge dated 18.9.1993 (Annexure-3) was issued against him containing the following 2 Article of Charges