RAJENDER SINGH Vs. UOI

JUDGEMENT

(1.) VIDE order dated 9.4.2009 penalty of removal from service has been levied upon the petitioner and the period from 26.2.2007 till date of the order during which petitioner remained suspended has been directed to be treated as for suspension only and this we understand means that for the period he remained under suspension, the petitioner would not be paid wages, but the period would be counted on duty for purposes of such benefits as would accrue to the petitioner keeping in view the penalty levied.

(2.) IT is hoped and expected that in future, the Disciplinary Authority would be more clear in what it intends to convey under the order passed.

(3.) THE security of the airport was entrusted to Central Industrial Security Force (CISF) and at the international departure terminal at the security gate, where passengers and their hand baggages were screened for security check, the petitioner was on duty as the shift incharge. Ct.Rajender Singh was on duty to ensure that the passengers waited in a queue and SI Swamy was sitting behind the x-ray machine to scan the hand baggage and SI Kutti was at the metal detector gate to physically frisk the passengers.