UNION OF INDIA (UOI) Vs. RAM KUMAR THAKUR

JUDGEMENT

(1.) Heard Mr. K.K. Pangotra, learned Assistant Solicitor General of India for the appellants and Mrs. Surinder Kour, learned Counsel appearing on behalf of respondent.

(2.) Judgment and Order dated 25.5.2004 passed by the learned Single Judge in SWP No. 1953/2000 is under challenge in this Letters Patent Appeal.

(3.) In the instant case, departmental inquiry was initiated against the respondent while working as a Constable with Central Industrial Security Force on the charge to the effect that he was quarrelling with one Constable R. Gunasekharan on 24.7.1999 at about 18.50 hours by exchanging arguments and hitting the said Constable, which amounted to gross indiscipline and misconduct rendering him unbecoming of a member of Armed Force.