S. S. VERMA Vs. CENTRAL INDUSTRIAL SECURITY FORCE

JUDGEMENT

(1.) This petition has been filed by the petitioner with the following prayers:

(2.) In effect, the petitioner is challenging the proceedings which have been initiated against him which culminated in an order of penalty dated September 10, 2005, whereby his pay was reduced to a lower stage from Rs.3,880.00 to Rs.3,795.00 in the time-scale for a period of two years with a further direction that he would not earn increments of pay during the period of such reduction and that on expiry of this period, the reduction would have the effect of postponing his future increment of pay.

(3.) Concedingly, the appeal against the said penalty was dismissed on March 17, 2006.