DIRECTOR GENERAL (PRISON) Vs. SH. HARI SHANKAR

JUDGEMENT

(1.) THE petitioner, Director General (Prison) has impugned the order dated 9th September, 2009 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in O.A. No. 523 of 2009, titled as 'Sh. Hari Shankar v. Government of NCT of Delhi and Anr.', allowing the original application of the respondent and setting aside the penalty of reduction by three stages with cumulative effect for a period of three years imposed upon the respondent pursuant to an enquiry proceedings and setting aside the order dated 20th August, 2007 of the disciplinary authority and Appellate Order dated 20th February, 2008.

(2.) THE respondent while working as a Warder was issued an imputation of misconduct alleging that on 17th February, 2004, he was posted in UT Office was found absent during the relevant time as he arrived in the Jail at 07.06 hours instead of 07.00 hours.

(3.) THOUGH the charge was that on account of his late coming, one under trial prisoner Sher Singh Rana was handed over to some other person posing as Delhi Armed Police personnel, however, in the enquiry, the respondent had been held guilty for the said charges of coming late, but also allowing the UTP Parvesh to have access over the sensitive documents and not obeying the superior officer and also not reporting regularly to the concerned officials.