MANOJ YASWANTRAO INGLE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the parties.

(2.) In this writ application, petitioner is challenging the order dtd. 30/9/1997 passed by the Commandant CISF whereby after conclusion of a Departmental proceeding petitioner was inflicted with punishment of dismissal from service. Further the Appellate Order dtd. 27/5/1999 passed by the Appellate Authority in the Departmental Appeal is also under challenge as the appeal also stood dismissed.

(3.) Counsel for the petitioner submits that though the petitioner was punished in the Departmental proceeding but the petitioner was a mere a scapegoat. In criminal revision which arose out of the same incident being Criminal Revision No. 614 of 2002, the conviction of the petitioner was set aside and he was acquitted, thus as per the petitioner, he is entitled to get the benefit of the said judgement and should be reinstated after setting aside the order of dismissal.