BINDESWAR MUKHIA Vs. UNION OF INDIA

JUDGEMENT

(1.) By this application filed under Article 226 of the Constitution of India the petitioner who is a Head Constable under the Central Industrial Security Force (shortly called 'CISF) challenged the legality and validity of the order of punishment dated 26th April, 1989 contained in Annexure-1 and the orders contained in Annexures -2, 3 and 4 affirming that order and also prayed for quashing these orders.

(2.) I have heard Mr. A.K. Bhowmik , the learned senior counsel appearing on behalf of the petitioner and Mr. K. N. Bhattacharjee, the learned senior Central Government Standing Counsel appearing on behalf of the respondents.

(3.) Put very shortly, the case of the petitioner is that while he was discharging his duties as a Head Constable at a place called Arna Barna Chowk at Patiala he was charged by his Commandant (jeal Gora) for misconduct, indiscipline and negligence. The charge so framed runs as follows :-