2012 LAB. I. C. 2289 ::(2012) 4 SCT 468 ::(2013) 1 ServLR 166

Delhi High Court

Hon'ble Judge(s): Anil Kumar, Sudershan Kumar Misra , JJ

( A ) Central Industrial Security Force Act (50 of 1968) S. 8 — Removal from service — Proportionality — Delinquent found under influence of liquor while on duty on various dates — Medical certificate diagnosed delinquent as “alcohol dependence” — No illegality, irregularity or any perversity shown in enquiry conducted by authorities — Previous punishments imposed upon delinquent and other charge-sheets issued to him for various other lapses and misconduct on his part rather showed that punishment of removal from service passed by authorities was proper — High Court declined to interfere with order of punishment. (Paras2526)