SANGEETA Vs. UNION OF INDIA

JUDGEMENT

(1.) AGGRIEVED by the order dated December 01, 2011 whereby the Disciplinary Authority imposed a penalty of compulsory retirement on the petitioner against which the appeal preferred was dismissed and against which order the revision filed was dismissed on December 27, 2011, the writ petition has been filed praying that the orders be quashed and the petitioner be reinstated in service after imposing such penalty as may be found proportionate to the wrong committed by the petitioner. In other words, the proportionality of the penalty has been questioned.

(2.) PETITIONER was enrolled as an ASI Clerk in CISF on September 07, 1990 and was promoted as a Sub -Inspector in September 2000. The petitioner claims of having rendered meritorious service and having earned 25 cash awards and 4 commendation certificates.

(3.) ON May 13, 2011 a charge memo was served upon the petitioner alleging as under : -