Sunil Ambwani, J. - (1.) Heard Sri P.C. Misra, learned counsel for the petitioner. Sri Govind Saran appears for the respondents and has filed a counter affidavit of Sri Subhash Chandra Sinha, Senior Divisional Security Commissioner, Railway Protection Force, Jhansi Division, Jhansi.
(2.) The petitioner has challenged orders dated 24.1.2001 and 24.6.2001 passed by Inspector General-cum Chief Security Commissioner, Railway Protection Force (RPF) Central Railway, CST Mumbai, and Director General, Railway Protection Force, Railway Board/Rail Bhawan, New Delhi respectively by which the petitioner after a departmental enquiry has been punished with penalty of compulsory retirement, and his appeal has been dismissed.
(3.) Brief facts giving rise to this writ petition are that a charge sheet for major penalty under Rule 153 of Railway Protection Force Rules 1987 (in short RPF Rules 1987) was issued to the petitioner levelling charges of misusing special duty pass for travel from Agra to Allahabad, on the basis of a false ground of executing warrant in Case No. 1072 of 1996; and for being responsible of shortage of 84 bags of cement at Belanganj railway station on 17.2.1998, 22.2.1998, 9.3.1998 and 18.3.19098, while the petitioner was working as Assistant, Sub Inspector.;