SUMER SINGH Vs. UOI

JUDGEMENT

(1.) Removed from service as a result of ex-parte disciplinary proceedings conducted against him, the petitioner filed W.P.(C) No.7020/1999 in this Court which was allowed vide order dated November 13, 2002 resulting in the petitioner being reinstated in service. Right of CISF, of which the petitioner was an employee, to conduct fresh disciplinary proceedings being kept intact, after serving the petitioner the department initiated fresh proceedings and concluded the same; resulting in penalty of reduction to the lower rank of constable for a period of one year being inflicted.

(2.) The petitioner does not challenge the penalty imposed.

(3.) Case of the petitioner is that while allowing W.P.(C) No.7020/1999 the direction issued by the Division Bench was as under:-