LAWS(DLH)-2015-2-17

J C T HIND Vs. UOI

Decided On February 05, 2015
J C T Hind Appellant
V/S
UOI Respondents

JUDGEMENT

(1.) THE writ petitioner prays to this Court that order dated January 24, 2011 upholding the penalty of reduction of lower time scale of pay for a period of three years inflicted upon the petitioner be quashed and a mandamus be issued to the respondents to open the sealed cover(s) in respect of recommendation made by the DPC qua the petitioner which met on November 12, 2005 and March 13, 2006 and to give effect to the same with all consequential benefits. The order in question dated January 24, 2011 directs that the penalty levied upon the petitioner shall be effective from July 29, 2010 i.e. from the date of the final order passed by the Disciplinary Authority and not from September 02, 2003 i.e. the date of the incident, and in respect of which direction an alternative submission is made, that if the first relief prayed for is not granted, it should be declared that the penalty levied shall be applicable with effect from September 02, 2003.

(2.) THE instant writ petition is preceded by various proceedings initiated by the petitioner in the Patna High Court and this Court and thus it would be useful to briefly pen profile the backdrop facts.

(3.) JOINING service under CISF and lastly promoted to the rank of a Commandant on October 23, 2002, the petitioner was posted as the Commandant of the CISF Battalion stationed at Uri in the State of Jammu and Kashmir to give protection to the hydroelectric power project at Uri. On September 02, 2003, a truck bearing No.JK 05 7916 belonging to the force was intercepted by the police at Lakhanpur and was being found to be transporting 29 wooden sleepers without any valid documents. The truck was being driven by HC (Driver) Satish Kumar of the CISF Unit at Uri. An FIR No.55/03 dated September 02, 2003, for offences punishable under Sections 6/15/16 of the Forest Act, 1980 was registered. SI (Executive) Ram Bhagat of the CISF Unit at Uri was in -charge of the escort party and ostensibly the truck was to collect clothes, arms and ammunitions for the force personnel at Uri.