VISHWANATH Vs. UNION OF INDIA
LAWS(SC)-2007-12-27
SUPREME COURT OF INDIA
Decided on December 03,2007

VISHWANATH Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) The appellant was appointed in the year 1984 with the South Central Railway and was posted at Lalgude Loco-Shed, Secunderabad, Andhra Pradesh. On 15.10.1991, one C. M. Reddy, colleague of the appellant, abused him and uttered objectionable words regarding the character of his wife. On this sudden provocation and insinuation, the appellant lost his cool and equanimity and slapped C. M. Reddy. Thereafter, a scuffle ensued, in which Constable Murali of the Railway Police Force had beaten Yard Khalashi Meckwin James, in order to save Constable C.M. Reddy. Meckwin James tried to push them away and consequently they fell down and sustained injuries.
(3.) The entire incident happened because of irresponsible behavior of the appellant and Constable C.M. Reddy. It is alleged by the respondents that the entire incident had lowered the reputation of the disciplined Railway Police Force.;


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