AMAR DEEP, Vs. UNION OF INDIA

JUDGEMENT

(1.) Challenge in the present writ petition is to the orders dated 23.3.2017, 27.7.2017 and 18.12.2017, Annexure P-1, P-2 and P-3, respectively.

(2.) Vide the aforesaid three impugned orders, the Petitioner was inflicted with an order of punishment in reduction of salary by two stages for a period of two years with cumulative effect.

(3.) The factual details of the present case is that the Petitioner was working as Sub Inspector under the Respondents. In the year 2016, the Petitioner was posted at Mumbai (Maharashtra). There is said to be some untoward incident that took place on 1.5.2016. Subsequently, the Petitioner stood transferred to Barwaha, District Khargone (Madhya Pradesh) on 8.9.2016. In respect of the said incident that occurred on 1.5.2016, a departmental enquiry was conducted against the Petitioner and finally the Commandant issued an order for punishment of reduction in the salary by two stages for a period of two years with cumulative effect, on 23.3.2017 (Annexure P-1). The Petitioner meanwhile was transferred to Seepat, District Bilaspur (Chhattisgarh) on 23.4.2017. After the Petitioner came to Seepat, he preferred an appeal before the Appellate Authority, on 20.5.2017. The office of the Appellate Authority located at Bhilai (Chhattisgarh) rejected the same vide order dated 27.7.2017 (Annexure P-2). Against the rejection of the appeal, the Petitioner preferred a revision petition before the Revisional Authority posted at Mumbai (Maharashtra), who was also having the charge of Central Zone where the Petitioner was working. The Revisional Authority also rejected the revision petition of the Petitioner on 18.12.2017 (Annexure P-3).