T K RAI Vs. UNION OF INDIA

JUDGEMENT

(1.) CM No.19077/2014

(2.) THE record would evince that a charge memo dated June 12, 2013 was issued to the petitioner containing two charges. Charge No.1 was of having made, by passing the official channels, unnecessary communications to various departments and constitutional authorities and in spite of being warned and cautioned six times not to do so, repeating the misconduct; which was stated to evincing lack of discipline by a member of a disciplined force (CISF).

(3.) THE second charge, would actually not be a charge, for the reason it listed 15 past penalties levied upon the petitioner ranging from censure to withholding increments or deduction from the pay to bring home to the petitioner that if he was found guilty of Charge No.1, his past service record would be considered. Pithily put, the past 15 penalties would be: -