RADHEY SHYAM Vs. UNION OF INDIA

JUDGEMENT

(1.) LIMITED show cause notice on the quantum of penalty to be levied upon the petitioner was issued on September 21, 2012.

(2.) WE have heard learned counsel for the parties. We record at the outset that the petitioner was working as a Parcel Porter at Hapur Railway Station and was caught red handed accepting Rs.100/- from a decoy passenger for loading a scooter on a train.

(3.) THE Disciplinary Authority levied penalty of reducing petitioner in the time scale of pay by 5 stages further directing that the penalty would enure for 5 years and during said period the petitioner would not earn any increment.