LAXMI NARAYAN SINGHA Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner, Ex-Sepoy in the Central Industrial Security Force, is assailing the order dated 28.06.1999 passed by disciplinary authority, removing the petitioner from the service, as well as, the order dated 24.01.2001, whereby statutory appeal of the petitioner was dismissed. Petitioner was charge-sheeted on 17.02.1999. Charges are being reproduced hereunder :

(2.) Enquiry Officer, while dealing with Charge No. -II, has recorded finding of facts, which reads as under :

(3.) Thereafter, a show cause notice was issued to the petitioner along with the copy of Enquiry Report on 15/16 April 1999. Thereafter, disciplinary authority has passed the impugned order. Statutory appeal filed, was also dismissed, vide order dated 24.01.2001.