RAMESH CHANDER Vs. ADMINISTRATIVE CIVIL JUDGE AND ANOTHER

JUDGEMENT

(1.) By way of the present petition, the petitioner herein seeks to assail the office order dated 8th March, 2006 issued by the Administrative Civil Judge, Delhi, respondent No. 1, herein, whereunder it was held that the disciplinary proceedings held against the petitioner under Rule 14 CCS (CCA) stood proved. Consequently, as a measure of penalty, the petitioner was demoted to the post of Farash and it was further held that the petitioner would not be entitled to get any benefit for the period he remained suspended, except subsistence allowance already received by him. The petitioner has also challenged office order dated 3rd April, 2006 by which the pay scale of the petitioner was decreased from Rs. 3050-4590/- to Rs. 2250-3200/-.

(2.) The facts which are relevant to dispose of the present petition are that the petitioner was appointed as a Chowkidar on ad hoc basis in the scale of Rs. 2,550-3,200/- w.e.f. 23rd December, 1997 in the Tis Hazari Court, Delhi and was promoted to the post of process server vide order dated 24th February, 1999. The petitioner was working as a process server till his suspension on 2nd August, 2003.

(3.) On 3rd July, 2003, the petitioner was carrying summons in a bag for delivering the same in Narela Zone and was traveling in a bus. When he was about to alight the bus at his destination, he found that the summons were missing. Despite making all efforts, when he could not find the same, he filed a FIR in the Model Town police station and lodged DD No. 16-B dated 3rd July, 2003. After obtaining a copy of the NCR, he returned to Tis Hazari and handed over the same to Shri Dharam Pal, concerned Naib Nazar and Incharge Nazarat branch with verbal information to both the officials about the loss of the summons.