GEETA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petition has been heard by way of video conferencing.

(2.) Present writ petition has been filed challenging the order dated 24th November, 2011 whereby the disciplinary authority awarded the penalty of 'removal from service', which was modified vide order dated 09th February, 2012 of the appellate authority whereby the penalty was reduced to 'reduction of pay by three increments for a period of three years with cumulative effect', against which the petitioner's revision petition has been rejected vide order dated 21st February, 2020 on the ground of being 'time barred'. Petitioner also prays for a direction to the respondents to restore the pay of the petitioner in accordance with the relevant rules and instructions on subject. The relevant portion of the impugned order dated 21st February, 2020 reads as under:-

(3.) Learned counsel for the petitioner states that the petitioner had lost the documents of the departmental proceedings and the same were made available after the order of this Court in WP(C) 5134/2019. He states that it was only thereafter that the petitioner was able to file the revision petition. He emphasizes that the revision petition had been rejected by the reviewing authority only on the grounds of limitation and the other contentions raised by the petitioner had not been appreciated at all.