NASIMUDDIN ANSARI Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India has been filed by the petitioner for quashing of Memorandum dtd. 29/11/2012 along with the Charge Sheet issued by respondent no. 1; the Tentative Disagreement Note 11/7/2017 and the Order dtd. 26/10/2017 vide which the penalty of "Reduction to a lower stage in the time-scale of pay by three stages for a period of one year with further direction that the petitioner shall not earn increment of pay during the period, though reduction shall not have a future effect of postponing his increments" has been imposed upon the petitioner.

(2.) The petitioner upon his selection by UPSC, was appointed as Assistant Executive Engineer (Electrical and Mechanical) in Border Road Engineering Service on 20/6/1990. He was promoted to the post of Executive Engineer on 1/6/2005 w.e.f. 2003-2004. He was then appointed as a Commanding Officer in 1064 Field Workshop in Manipur under 25 BRTF Project Sewak from July, 2010 till September, 2013.

(3.) In the following year, Recruitment Board of vehicle mechanics at General Reserve Engineering Force Centre, Pune (hereinafter referred to as "GREF") was set up by the Chief Head Quarter, Dimapur. Lt. Col. S.S. Sisodia was appointed as the Presiding Officer. The petitioner was deployed as first member and S.K. Mendhapure was appointed as the second member of the Recruitment Board.