KANGJAM ONGBI MEMA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Being aggrieved by the judgment and order dated 14.05.2004 passed by the learned Single Judge in WP (C) No. 747/1999, the writ Petitioner who is the widow of Late Lokendro Singh, who had been dismissed from service pursuant to a departmental proceeding has filed this writ appeal.

(2.) Shortly stated the facts leading to filing of the writ petition by the Petitioner are as follows.

(3.) The husband of the Petitioner while was serving as Head Constable in CRPF was placed under suspension by order dated 20.06.1996. Thereafter, he was served with memorandum of charge dated 29.06.1996 enclosing therewith the statement of articles of charges; statement of imputation of misconduct in support of articles of charges and the lists of documents and witnesses on the basis of which the articles of charges were proposed to be substantiated. By the said memorandum dated 29.06.1996, the husband of the Petitioner was furnished with the following information: