RAM MEHAR Vs. UOI, MINISTRY OF RAILWAYS

JUDGEMENT

(1.) THE applicant-petitioner was inducted into the Railway Protection Force (Northern Region) as a Constable on 1.1.1990. Ever since his induction into the service of the Railway Protection Force, he claims to have been posted at Kalka.

(2.) WHILE in the employment of the Railway Protection Force the applicant- petitioner was issued a charge sheet dated 3/7.4.2003 under Section 9(i) of the Railway Protection Force Act, 1957 (as amended), read with Rule 153 of the Railway Protection Force Rules, 1987. In the aforesaid charge sheet, three charges were levelled against him. The aforesaid charges are being extracted hereunder :-

(3.) THE applicant-petitioner then approached this Court under Article 226 of the Constitution of India, so as to challenge the orders passed by the Punishing Authority, the Appellate Authority and the Revisional Authority. CWP No.18346 of 2005, filed by the petitioner was dismissed by a Division Bench of this Court by an order dated 25.11.2005. The said order passed by the Division Bench is being extracted hereunder :-