WAKIL YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS interlocutory application has been filed for fixing an early date of hearing.

(2.) AFTER hearing both the parties, this interlocutory application No. 2873 of 2011 is allowed .Both the parties are ready to argue the appeal on merit.

(3.) IT is unfortunate that this departmental proceeding was initiated against the appellant which is apparent from the solitary charge leveled against the appellant . The appellant was a security guard in the Central Industrial Security Force and he was posted in Uraniam Corporation of India Ltd. At that time two girls entered into the premises and the appellant being a guard inquired by saying that " A madam kahan chali  . On saying so, both the girls stopped. Thereafter, the appellant -guard found that they did not sign on the gate pass and therefore, he said that " Tum log parhna likhna janti ho  and obtained the signature of both the girls. This is the total charge.