- (1.) THIS appeal is against a judgment and order dated 19th June, 2001, of the learned Single Judge dismissing the writ application being C. R. No. 13010 (W) of 1982, filed by the appellant.
(2.) THE appellant was a Constable under the Central Industrial Security Force (CISF ). On 17th May, 1980, when the appellant was posted at the CISF unit at Farakka, a charge-sheet was issued to the appellant, wherein it was alleged that the appellant had wilfully not attended the Commandant's ''sabha'' held at 17. 00 hours on 16th May, 1980 and had instigated other personnel of the CISF not to attend the same, thereby acting in a manner unbecoming of a member of the CISF.
(3.) IT is not in dispute that the appellant was not present at the Commandant's 'sabha'. The appellant's case was that the appellant was not aware of the 'sabha' and accordingly went to a cinema show.;