SURENDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE present writ petition under Article 226/227 of the Constitution of India has been filed by the petitioner seeking quashing of the order dated 20th December, 2011 passed by respondent No.1 dismissing the petitioner's petition under Section 9(3) of CISF Act; order dated 8th June, 2007 passed by respondent No.3 dismissing the petitioner's review petition; order dated 27th October, 2006 passed by respondent No.4 dismissing the petitioner's appeal; and the order dated 31st July, 2006 passed by respondent No.5 imposing the penalty of pay reduction by 3 stages for a period of 2 years with a further direction that he would not earn any increment of pay during the period of reduction and that on expiry of the period his further increments of pay would also be postponed.

(2.) THE petitioner was appointed in CISF as a Constable on 1 st January, 1987. On 14th April, 2005 the petitioner was posted to CISF Unit at IOC Mathura, U.P. On 9th December, 2005 a dinner was organized in the Unit Lines. The petitioner was assigned duty at Watch Tower No.6 from 13:00 hrs to 21:00 hrs. An incident took place.

(3.) THE petitioner made a representation on 3rd January, 2006 for removing Const. Puran Chand from the company office. Mr.G.R.Basiya was appointed as an Enquiry Officer on 5th January, 2006 by respondent No.5. On 9th January, 2006 the petitioner made an application requesting for appointment of an Enquiry Officer from any other Unit alleging apprehension that Const.Puran Chand who was the Company Writer would be able to influence the Enquiry Officer. On 12th January, 2006 Const.Puran Chand was removed from the post and departmental enquiry continued.