RANBIR SINGH SOLANKI Vs. UOI AND ORS

JUDGEMENT

(1.) The petitioner is aggrieved by an order dated 18.03.2002 of the Central Industrial Security Force (CISF) imposing the penalty of reduction in his pay by four stages with cumulative effect for three years.

(2.) The petitioner was initially selected to the post of Head Constable in the CISF under the Sports Quota in Judoka. He was charged with having engaged in misconduct and an ex-parte enquiry was conducted resulting in imposition of penalty of removal from service on 31.12.1997. The charges are two-fold, i.e. that he did not obey a lawful command to report for a sports event at Bhilai and that he consequently absented without cause for a period of 60 days.

(3.) The enquiry proceedings were conducted ex-parte. The petitioner's initial appeal was rejected. Subsequently, he preferred a revision petition to the concerned authority on 05.03.1999. By an order dated 02.04.2000, the revisional authority was of the opinion that the penalty imposed, based upon the enquiry conducted, could not be sustained. The revisional authority, i.e. the Inspector General (North Sector) inter alia stated that: