RAVI KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner seeks quashing of office order dtd. 23/8/2017 issued by the Commandment, 205, Cobra Battalion, whereby and whereunder the petitioner has been removed from service. The petitioner also seeks reinstatement with all consequential benefits.

(3.) The brief factual background is that petitioner was appointed as a constable (general duty) on 20/6/2012 and posted under 205, Cobra Battalion at Barachatti in the district of Gaya. Charge memo dtd. 4/8/2016, containing three charges, was served upon the petitioner. The charges in the charge memo were; (i) of availing 'out-pass' and leaving the battalion without seeking permission for 'out-pass' in accordance with the existing rules, returning after the period prescribed for 'out-pass' in an inebriated condition. (ii) After returning to the camp, when the Deputy Commandment (Admin) questioned him, he got infuriated and hurled abuses against his superior authorities and his colleagues, and (iii) He climbed on the railing of the roof top of the four storey building and threatened that he would commit suicide by jumping from the roof top, again while hurling abuses.