SI/EXE, JITENDRA KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner was appointed as a Sub-Inspector with the respondent Central Industrial Security Force (CISF) in the year 2017. An incident occurred, on 7th October, 2017 while the petitioner was posted at the Metro Station at Shahdara involving the petitioner and one metro commuter, Lakshya Beriwal which resulted in a charge sheet being issued against the petitioner under Rule 36 of CISF Rules. The petitioner was charged with following offence:

(2.) This was followed by a departmental inquiry against the petitioner. The inquiry report was issued on 9th March, 2018 holding the petitioner guilty of the offence charged. Subsequently, the Disciplinary Authority passed an order dated 14th April, 2018 in terms of which the petitioner was held guilty of misconduct and the penalty of 'reduction of pay by one stage for a period of 2 years with further direction' was imposed. The petitioner preferred statutory appeal against the aforesaid order dated 14th April, 2018 which was rejected by the Appellate Authority vide order dated 31 st January, 2019. The petitioner preferred a statutory revision against the aforesaid appellate order, however the same was also dismissed by the respondents vide order dated 20th July, 2020.

(3.) The present petition has been filed by the petitioner impugning the aforesaid three orders dated 14th April, 2018, 31st January, 2019 and 20th July, 2020. Top