RANVIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellant has assailed judgment dtd. 24/8/2016 passed by learned Single Judge of this Court in CWP No. 3031 of 2010.

(2.) The appellant was employed as a Driver in Central Reserve Police Force (for short, 'CRPF'). He was served with a chargesheet vide memo dtd. 5/1/2007. The appellant was charged with the misconduct of having been arrested by J and K Police for illicit selling of diesel from Government Vehicle and for such reason having remained in police custody for a period exceeding 48 hours. The conduct of appellant was alleged to be pre-judicial to the good orders and discipline of the force.

(3.) On denial of the charge by the appellant, he was subjected to a disciplinary proceeding. An inquiry was conducted and the above charge was held proved against the appellant.