LAKHIRAM TAI Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. K.K. Phukan, learned counsel for the petitioner as well as Mr. D.Barua, learned CGC for the respondents.

(2.) THE petitioner, while was serving as Constable in the Central Industrial Security Force (for short CISF), was served with the Memorandum of Charge Sheet dated 16.5.2000 levelling the following charges :-

(3.) IN due course, the disciplinary authority ordered for a departmental enquiry in which the Disciplinary Authority examined 10(ten) witnesses. The petitioner examined himself. On conclusion of the enquiry, the INquiry Officer by his Enquiry Report dated 26.9.2000 held that both the charges leveled against the petitioner had been established. Thereafter, the disciplinary authority by his impugned order dated 30.10.2000 (Annexure-VI) imposed on the petitioner, the penalty of removal from service with immediate effect. Being aggrieved, the petitioner preferred an appeal which was also dismissed by Annexure-VII order dated 19.7.2001. Thereafter, the petitioner approached this Court by filling the instant writ petition.