- (1.) By Court Heard counsel for the parties.
(2.) The petitioner is aggrieved by the impugned order of his removal from service passed by the disciplinary authority as also the order of rejection of his appeal passed by the appellate authority and the order of rejection of his revision application passed by the revisional authority.
(3.) The petitioner was employed as a Constable in the C.I.S.F. He was deployed on duty as house guard at the house of a minister at New Delhi. On 02.08.2002 he was assigned duty from 8.00 am to 10.00 am and after a break, from 16.00 Hrs. to 18.00 hrs and again after a break, from 20.00 Hrs. to 2.00 AM of the following day. It appears that after completing his duty from 16.00 Hrs. to 18.00 Hrs. on 02.08.2002, the petitioner, after obtaining a verbal permission from his incharge officer, had gone out along with one of his colleagues who was posted at a different house as a house guard and both had proceeded towards the market on scooter. While his colleague was riding the scooter the petitioner was a pillion rider. They met with an accident resulting in multiple injuries to both and they were rushed to the nearby hospital. At the hospital, the doctor who examined the petitioner had found multiple injuries on the person of the petitioner and had also found the petitioner smelling with alcohol.;