SHANKAR KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petitioner assails the order dated 8th April, 2013 whereby the Revisional Authority has rejected the revision petition dated 1st April, 2013 filed by the petitioner on the ground that the same was belated.

(2.) It appears that the petitioner was subjected to disciplinary proceedings which culminated in a final order dated 30th November, 2005 passed by the office of the Commandant, Central Industrial Security Force (Home Ministry) finding the petitioner guilty of charges for which the inquiry was held. The Disciplinary Authority imposed the punishment of reduction of pay of the petitioner by one stage from Rs.3,350/- to Rs.3,275/- for a period of one year and further ordered that during the period of reduction, the petitioner would not earn increments of pay and on expiry of the period the reduction would have the effect of postponing his future increments for pay.

(3.) The order of the Disciplinary Authority was subjected to a suo moto review by the Deputy Inspector General, Western Region Headquarter, Mumbai in exercise of powers vested under Rule 36 of the CISF Rule, 2001 resulting in issuance of notice to show cause to the petitioner proposing enhancement of the punishment. These proceedings culminated in the order dated 20th April, 2006 whereby the Reviewing Authority imposed the enhanced punishment of dismissal from service upon the petitioner.