ASHOK KUMAR GAUR,J. - (1.) The petitioner who was working as Constable in Central Industrial Security Force, (CISF), has filed the present writ petition challenging the order dated 14th January, 2008 (Annexure- 12) passed by Senior Commandant, CISF Unit NAPS Narora, District Bulandshahar (U.P.) wherein he has been removed from service, the order dated 5th May, 2008 (Annex.14) passed by the Appellate Authority i.e. Deputy Inspector General, CISF/DAE, Ministry of Home Affairs and order dated 12th March, 2009 (Annex.16) passed by the Revisional Authority i.e. the Inspector General/WS CISF, Ministry of Home Affairs. The petitioner has further prayed to quash suspension order dated 17th September, 2007 and has claimed his reinstatement in service with all back wages.
(2.) Brief facts of the case are that the petitioner was served a memorandum under Rule 36 of CISF Rules, 2001 dated 19th September, 2007 wherein two charges were levelled against the petitioner. The charges are reproduced hereunder:- ...[VERNACULAR TEXT OMITTED]... ...[VERNACULAR TEXT OMITTED]...
(3.) The petitioner filed a brief reply dated 24th September, 2007 (Annex.5) and only submitted that he did accept the charge levelled against him and as such, petitioner requested to enquire the charges by way of proper enquiry.;