B.V.BHAI, EX-CONSTABLE NO.894652002 Vs. UNION OF INDIA, THROUGH THE SECRETARY, MINISTRY OF HOME AFFAIRS, NEW DELHI.

JUDGEMENT

(1.) THE facts of the matter, which emerges from the pleadings of the parties are as under.

(2.) PETITIONER , a constable in the CentrallndustYi'l1 Security Force was posted in Assam in the year 1994. While he was posted in Assam, a departmental proceeding was initiated against him for various charges of misconduct.

(3.) IT is said that while the departmental proceeding was in progress at BCCL, Dhanbad, the petitioner was put under suspension w.e.f. 30.10.1994 for his alleged misbehaviour and criminal attack on one Inspector, consequently another departmental enquiry was initiated against him for the charges levelled against him. In enquiry, the charges against the petitioner were found proved but since the petitioner had already been dismissed from service w.e.f.28.4.1995 in the first departmental proceeding and as such the second proceeding was kept in dormant subject to the result of the appeal/revision filed by the. I petitioner against the order passed in the first dep8rtmental proceeding.