PRABHAT DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition has been preferred by the petitioner against the order dtd. 3/6/2016 passed by the respondents vide which penalty of reduction in pay at stages for one year has been imposed upon the petitioner. In addition, setting aside of order dtd. 27/9/2017 passed by the learned Appellate Authority and Order dtd. 18/5/2018 passed by the learned Revisional Authority, is also sought, whereby his appeal and revision against the order dtd. 3/6/2016 stood rejected.

(2.) The background of the petition is that petitioner was recruited in Central Industrial Security Force ( 'CISF ') on 26/7/2010 on the post of Constable/GD. After completion of his training at RTC, Mundali, he was posted at Intergovernmental Panel on Climate Change ( 'IPCC ') at Delhi on 25/3/2011. Thereafter, petitioner was posted at Seventh RB Kishtwar in Jammu and Kashmir on 26/7/2014.

(3.) On 19/10/2015, an information through e-mail was received by the CISF authority that on 12/10/2015 a written complaint for the offences under Ss. 376/417/313 IPC was received at police station Salema, Dhalai, Tripura, against the petitioner, on the basis of which he was arrested on 13/10/2015 and remanded to Kamlapur Jail Custody. The petitioner was placed under deemed suspension w.e.f 13/10/2015 vide office order dtd. 20/10/2015, which was extended for further 90 days w.e.f. 11/1/2016.