KANWAR SINGH Vs. THE UNION OF INDIA

JUDGEMENT

(1.) Heard the parties.

(2.) This writ petition under Article 226 of the Constitution of India has been filed for setting aside order dated 12.02.2010 passed by Senior Commandant, CISF (Disciplinary Authority) by which petitioner has been imposed punishment of removal from service and order dated 13.05.2010 passed by D.I.G., CISF, (appellate authority) by which appeal of petitioner was dismissed and order dated 29.09.2010 passed by I.G. , CISF (Revisional Authority) by which Revision Petition of petitioner was dismissed.

(3.) Briefly stated, the facts of the case is that petitioner was appointed as Constable in C.I.S.F. on 04.05.1997. He was awarded 7 cash and other rewards. Petitioner was transferred to Rourkela and was proceeded departmentally for acts of misconduct.