RAKESH TIWARI,J. - (1.) HEARD learned Counsel for the parties and perused the record.
(2.) THE brief facts of the case are that while the petitioner was posted as Constable in Railway Protection Force, he was served with the charge -sheet, dated 21 -10 -1992. Following two charges were levelled against the petitioner: (1) While discharging his duties in Train No. 2622 Up on 4/5 -10 -1992, the petitioner failed to get down at Jhansi with other staff and was overcarried upto Beena. (2) The petitioner failed to come on duty which was entrusted upon him on 9/10 -10 -1992 in shift to perform the Colony Patrolling duty at Jhansi when he was detailed along with Constable Suresh Chandra Upadhyay. The petitioner submitted his reply and the Inquiry Officer after holding the enquiry submitted his report on 9 -10 -1992 holding that both the charges against the delinquent constable are proved.
(3.) THE Disciplinary Authority thereafter by the impugned order dated 14 -12 -1992 removed the petitioner from service with immediate effect.;