J. P. GAUTAM Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been filed challenging the Petitioner's removal from service.

(2.) The Petitioner was charge-sheeted on 24.11.1998 resulting in an Enquiry Report dated 06.05.1999, which held the Petitioner guilty of both Charge No. 1 and Charge No. 2. The disciplinary authority vide order dated 24.06.1999, as modified on 15.07.1999, concurred with the Enquiry Report and imposed a punishment of reduction of salary by two levels for a period of two years and also stoppage of increment for the said period of two years.

(3.) The said punishment ordered by the disciplinary authority was enhanced by the appellate authority after issuing a show cause notice to 'removal from service', vide order dated 21.11.2000. The said enhanced punishment has been upheld by the superior authorities in further appeal and revision vide order dated 26.07.2019 and 25.06.2020 respectively.