NARAD DAS TARAM Vs. CENTRAL INDUSTRIAL SECURITY FORCE

JUDGEMENT

(1.) By Court Challenging the penalty order dated 17.03.2012 and the appellate order dated 06.06.2012, the petitioner has approached this Court. The revision petition of the petitioner has also been dismissed on 02.05.2013.

(2.) The brief facts of the case are that, the petitioner was appointed as Constable in the year, 1989 and on 13.10.2011, a Charge Memo was given to the petitioner on the allegation that on 21.09.2011, at the end of "A" Shift duty at CISF Unit, CCL Kargali, Bermo, Bokaro, the petitioner was found in suspicious condition and when he was asked, he swallowed the bundle of currency notes, which he had taken as illegal gratification. A departmental enquiry was conducted and during the enquiry, six witnesses were examined by the enquiry officer. On conclusion of the enquiry, the charge levelled against the petitioner was found true and in these circumstances, the penalty order dated 17.03.2012 was passed by the disciplinary authority, compulsorily retiring the petitioner from service.

(3.) A counter affidavit has been filed on behalf of the respondents justifying the order passed by the disciplinary authority as well as the appellate authority and the revisional authority.