PANKAJ KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) VIDE the instant petition, the petitioner seeks quashing of the order dated 05.10.2011 issued by the Disciplinary Authority, Rajya Sabha Secretariat, whereby the petitioner has been removed from services with retrospective effect as on dated 04.10.2011. Also seeks setting aside of the order dated 14.09.2012 issued by the Chairman, Rajya Sabha while exercising its appellate jurisdiction.

(2.) THE instant petition has been filed basically on the ground of disproportionate punishment as the alleged charges are not so grave deserving the ultimate punishment of removal from service.

(3.) SINCE on 20.01.2010 the petitioner was enlarged on bail by the learned Magistrate, therefore, he could not attend his office on that day. On 21.01.2010, while joining his duties,the petitioner applied for one day casual leave for 20.01.2010 on the basis of self-illness.