RAM SAGAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner, a Head Constable/G.D. In the CISF Unit of HEC, Ranchi, HMBP "C" Coy was proceeded departmentally for misconduct on the charges that on 20.9.2000 in "C" shift between/ 2100 hours to 0500 hours in HMBP campus Rail Gate No. 10 the petitioner along with another CISF personnel were on duty. On 21.9.2000 at 0045 hours in the HMBP. Stores, thieves were engaged in commission of theft of Brass chips valued at Rs. 60,000/ - and they by putting those articles in 23 gunny bags, were trying to take out from the campus. It is said that in that situation the petitioner did not try to challenge the thieves nor attempted to apprehend them and did not use force to arrest them rather helped the thieves in escaping from Rail Gate No. 10.

(2.) IN the departmental enquiry, which was conducted in presence of the petitioner, the charges against the petitioner were found to be proved and then after a notice to show cause to the petitioner, the disciplinary authority found the petitioner guilty of indiscipline, negligence, cowardice and misbehaviour and thereby imposed with the punishment of reduction in basic pay for a period of three years and stoppage of increment during the period of suspension.

(3.) THE findings on the question of fact arrived at by the disciplinary authority as well as by the appellate authority are based on sound reasons and, therefore. I do not find any reason to interfere with the impugned order. Accordingly, this writ application is dismissed.