SUBASH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner in the instant case was subjected to disciplinary proceedings which culminated in an order dated 27 th April, 2010 imposing upon him the punishment of Compulsory retirement from service with full pension, gratuity and retirement benefits. The petitioner challenged the order dated 27th April, 2010 by way of an appeal filed before the Deputy Inspector General (NZ), CISF, Saket, New Delhi. The Appellate Authority vide its order dated 6th August, 2010 had reduced the penalty of compulsory retirement of service to that of reduction of pay by two stages for two years with cumulative effect.

(2.) IT is noteworthy that on 6th July, 2009, vide FIR No. 43/2009, a case was registered against the petitioner and his family members at Police Station Kihar, District Chamba, under Sections 427, 436 and 34 IPC. Petitioner was arrested in the above said FIR on 6th July, 2009. He remained in judicial custody till he was granted bail on 29 th July, 2009. The petitioner was placed under suspension in respect of the criminal proceedings which had been initated against him in respect of FIR No. 43/2009.

(3.) IN this background, the petitioner had filed a Revision Petition before the Inspector General/ North Sector against the order dated 6th August, 2010 submitting that he was implicated in a false complaint. The Appellate Authority set aside the penalty order of compulsory retirement of the petition and awarded the punishment of reduction of the pay by two stages for two years with cumulative effect.