N. BHARDWAJA Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) A charge memo dated April 14, 1998, concerning an incident took place in December 1993, was issued to the writ petitioner. Four charges, as under, were alleged: -

(2.) REPORT of the Inquiry Officer holding that all charges were proved resulted in a penalty being inflicted upon the petitioner on January 22, 2002. It was a reduction in pay by three stages for a period of three years.

(3.) A new Inquiry Officer was appointed who submitted a report opining that Article -I and Article -II of the charge were partially proved and that Article -III and Article -IV of the charge were not proved. The DG, CRPF was of the opinion that all charges were proved and penned a note on January 23, 2009 recording tentative reasons for disagreeing with the report of the Inquiry Officer and sent the same to the Ministry of Home Affairs so that advice from the Central Vigilance Commission could be obtained. On December 18, 2009 the Central Vigilance Commission concurred with the view that all charges were proved; simultaneously opining that since the petitioner had retired his pension could be suitably cut.