As per case facts, the Petitioner, a GD Constable, was charged with consuming alcohol and refusing duty on two occasions in 2015, following a 2009 accident that caused injuries and ... mental instability. After a departmental inquiry, he was removed from service, and his appeal and revision were rejected. He contended that the inquiry violated procedural rules and the charges were not sufficiently proven, while admitting alcohol consumption due to pain from his past accident. The question arose whether the departmental inquiry procedures under Rule 27(c) of the CRPF Rules were properly followed and if the charges were proved satisfactorily to warrant removal from service. Finally, the Court found that the inquiry substantially complied with procedural rules, the Petitioner admitted the charges and was given ample opportunity for defense, and the charges of consuming alcohol on duty were proven by evidence including medical reports and witness statements. Therefore, the Court concluded that there was no palpable error in the inquiry or the penalty imposed, and dismissed the Writ Petition.