LAWS(SC)-2021-12-79

RAVINDER KUMAR DHARIWAL Vs. UNION OF INDIA

Decided On December 17, 2021
RAVINDER KUMAR DHARIWAL Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) A. Factual Background

(2.) The appellant joined the Central Reserve Police Force[2] in November 2001.

(3.) An enquiry was initiated against the appellant. A memorandum was issued on 8 July 2010 whereby the President proposed to hold an enquiry against the appellant under Rule 14 of the Central Civil Services (Classification, Control and Appeal) Rules 1965. Six charges were framed against him which were that he remained absent from morning marker, used unparliamentary language, appeared in television channels and other print media without the prior approval of the Department, did not give parade report, tried to intentionally cause an accident, and assaulted a Deputy Commandant. The appellant was placed under suspension with effect from 8 October 2010 with the declared headquarter. The departmental enquiry was completed, and the enquiry officer submitted the enquiry report dated 3 October 2013. Pursuant to the enquiry report, notice was issued to the appellant on 7 August 2015.