BAL KISHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner-Bal Kishan impugns the order dated 9th Dec., 2015 passed by the Principal Bench of the Central Administrative Tribunal (Tribunal, for short) dismissing OA No. 1660/2014. The petitioner has also challenged the order dated 2nd Dec., 2016, which dismisses the Review Application No. 136/2016 filed pursuant to liberty granted by this Court in Writ Petition (C) No. 2065/2016.

(2.) The petitioner's primary challenge is to the penalty of reduction of pay by one stage in the time-scale of pay for a period of two years, with the stipulation that he would not earn increments during this period of reduction and on expiry of the said period, the reduction would have the effect of postponing of increments of pay.

(3.) The contentions of the petitioner are as under: