K. DHARMAPPA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the parties.

(2.) In this writ application, the petitioner has prayed to quash the final order dtd. 20/6/2019 passed by Senior Commandant, CISF, CTPS, Chandrapura- respondent no.5.

(3.) The petitioner is a Head Constable of CISF, Unit CTPS Chandrapura. A complaint was lodged by Anita Kumari daughter of Constable P.C Oraon, CISF Chandrapura alleging therein that on 13/3/2019 at about 22 hours the petitioner entered the house by knocking the door. Father of the complainant was there along with the complainant. The petitioner sat with them when the complainant asked the petitioner the purpose of his visit. The petitioner thereafter threatened the complainant and her father also misbehaved with them and went away. The petitioner thereafter was served with a memo and was suspended contemplating initiation of the disciplinary proceeding. Charge-sheet was submitted against the petitioner alleging therein the misconduct which he has committed. A Departmental Enquiry was initiated after framing of charges. Presenting Officer was also appointed. Considering the materials gathered during the Enquiry proceeding, the Enquiry Report was submitted finding the petitioner to be guilty of the charge.