R. SAMPATH Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner was working as Constable in Central Industrial Security Force (CISF). By order dated 06.05.2015, he was placed under suspension on the allegation of assaulting Inspector/Exe. Brijender Singh, Coy. Commander. On 08.05.2015, charge memo was drawn and communicated to the petitioner. Charge memo contained four charges. The disciplinary proceedings initiated in the said manner culminated by order dated 07.11.2015, where under punishment of compulsory retirement from service with full pensionary benefits was imposed on the petitioner, and the same was confirmed by the Appellate Authority vide his order dated 02.11.2016. In this writ petition, petitioner challenges the order of compulsory retirement, as affirmed by the appellate authority.

(2.) Heard Mr. Sampath, party-in-person and the learned Assistant Solicitor General for Central Government.

(3.) Extensive submissions are made by the petitioner and learned standing counsel. However, having regard to the order, the Court proposes to pass in this writ petition, the Court only records the submissions on the aspect of health condition of the petitioner, particularly on 'Bipolar Mood Disorder' and whether the same has any impact on the disciplinary action initiated and concluded against the petitioner.