- (1.) Petitioner has been imposed with punishment of compulsory retirement from service vide order dated 9.9.2009 passed by Senior Commandant, Central Industrial Security Force Unit, UCIL, Jadugora. Appeal was dismissed vide order dated 25.11.2009 and the revision has also been rejected vide order dated 23.2.2010. Petitioner aggrieved with all these three orders has approached this Court. Heard the parties and perused the documents on record.
(2.) The brief fact which has been argued by learned counsel for the petitioner is that the petitioner has joined his service in the year 1997. He had departmentally been proceeded by serving a memorandum of charge dated 2.6.2009 wherein the allegation has been levelled for taking liquor and using abusive language to the senior officers of the unit.
(3.) The enquiry was proceeded in which petitioner had participated. It is submitted by the learned counsel for the petitioner that the Enquiry Officer has not considered all aspect of the matter. The punishment of compulsory retirement has been imposed merely on the basis of statements of witnesses. The Enquiry Officer has come to a finding with respect to proving of charge which is not based on any expert view regarding the allegation of taking liquor.;