UNION OF INDIA Vs. SANTOSH KUMAR SINGH

JUDGEMENT

(1.) This intra-court appeal has been preferred by the Union of India and two others against a Judgment and Order dated 10.05.2018 passed by the learned Single Judge in WP(C) No. 4517/2008. The said writ petition was instituted by the present Respondent No.1 as the petitioner whereby, an order of penalty of dismissal from service following a disciplinary proceeding was successfully challenged before the learned Single Judge.

(2.) The brief facts of the case may be culled down as follows:

(3.) The Respondent No. 1 (writ petitioner) was a Constable in the Central Industrial Security Force (CISF). While in service, a Charge Memo dated 30.04.1996 was served upon him whereby two charges were levelled against him. For better appreciation, the articles of charges are quoted herein below: