SHOBH NARYAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard through V.C.

(2.) The instant writ application has been preferred by the petitioner praying for quashing the order dtd. 25/10/99 passed by the respondent No. 3 (Annexures-4), whereby the petitioner has been removed from service.

(3.) The brief facts as disclosed in the instant writ application is that the petitioner was appointed in the post of Constable and while he was posted at BSL, Bokaro, the petitioner was served with a charge-sheet under Memo No. 15014 dtd. 29/4/1999. The petitioner denied the entire allegation made against him and submitted his reply. Thereafter, a proper departmental enquiry was held and the enquiry officer submitted his report to the disciplinary authority holding therein that the charge against the this petitioner was proved and on the basis of the said enquiry report; the disciplinary authority passed the order of removal of the petitioner from service vide order dtd. 25/10/1999. The petitioner assailed the order before the appellate authority and also before the revisional authority; however, could not succeed.