SUKHDEV SINGH Vs. UOI

JUDGEMENT

(1.) This writ petition has been filed assailing the orders dated 28th June, 2006 of the disciplinary authority; the order dated 12th September, 2006 of the appellate authority and the order dated 19th December, 2006 of the revisional authority.

(2.) It appears that disciplinary proceedings were conducted against the petitioner based on the following charges:

(3.) The petitioner contested the proceedings and has alleged that the incident on 12th February, 2006 was completely misinterpreted by the respondents in initiating the disciplinary proceedings. The petitioner, on 12th February, 2006 contends that there was a private quarrel between the petitioner and his wife within the precincts of family quarter without any disturbance to any other person. In breach of privacy of the couple, Ct. Ombir Singh and Ct. Sanjeev Kumar, two of colleagues of the petitioner, entered the petitioner's quarter, without any provocation and authority Ct. Ombir Singh slapped the petitioner. Provoked by this action and the violence against him after the unwarranted intrusion, the petitioner was angered and followed Ct. Ombir Singh to his quarter with a knife from his kitchen. Before he could reach the quarter, another person came and dissuaded the petitioner not to pursue the matter. In this background, the petitioner had thrown the knife on the ground.