KARTAR SINGH Vs. GNCT OF DELHI

JUDGEMENT

(1.) LEARNED counsel for the petitioner states that he restricts submissions to the proportionality of the penalty.

(2.) SERVING as a Warder in Tihar Jail, at a departmental inquiry, the petitioner has been found guilty of trying to smuggle a bag containing 27 bundles of 'Newla Brand Tobacco' containing 140 tobacco pouches. He has been dismissed from service as per order dated August 10, 1999. Departmental appeal was rejected on June 09, 2000. Challenge before the Central Administrative Tribunal has failed.

(3.) SUFFICE would it be to state that pertaining to some persons the number of packets of tobacco recovered have been noted and qua some the number of bundles has been stated. But one thing emerges : that none has been inflicted with the penalty of dismissal from service.