MANJEET KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner in the instant case has prayed for setting aside of the order dated 9th April, 2011 whereby punishment of removal from service was imposed upon the petitioner on the recommendations of the enquiry officer. The petitioner has also impugned the order dated 15th July, 2011 passed by the appellate authority and the order of the revisional authority dated 16th December, 2011 upholding the order of removal from service. The order dated 9th April, 2011 has been passed after holding disciplinary proceedings against the petitioner pursuant to a chargesheet dated 31st July, 2010 on the following charges:

(2.) The petitioner had accepted his culpability and charges resulting in the inquiry officer finding him guilty of the charges. The order dated 9th April, 2011 resulted as a consequence thereof.

(3.) The learned counsel for the petitioner has assailed the aforesaid orders on the ground that the punishment awarded to the petitioner is grossly disproportionate to the charges levelled against him. Respondents have strongly disputed this contention and in the counter affidavit have additionally pointed out the offences and penalties imposed upon the petitioner.