S.P. SINGH CONSTABLE Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the parties. The petitioner, who is a CISF Constable, was departmentally proceeded for the following charges:

(2.) THE petitioner, thereafter, preferred appeal and also revision before the competent authority and I find that the penalty awarded by the Disciplinary Authority was confirmed by the Appellate Authority as well as by the Revisional Authority after considering the case of the petitioner.

(3.) CONSIDERING the facts and circumstances of the case, in my view, no case at all is made out by any interference by this Court in its writ jurisdiction. Accordingly, having found no merit, this writ application is dismissed.