SOLANKI GIRISH Vs. UOI

JUDGEMENT

(1.) The petitioner, working on the post of a Constable in the respondent/CISF, is aggrieved by the order dated 25. 08. 2015, passed by the Assistant Commandant, imposing a punishment of fine equivalent to one day's salary on him on account of his failure to chain his rifle, as noted during an inspection conducted on 1 08. 2015. The petitioner is also aggrieved by the order dated 26. 09. 2015 passed by the Senior Commandant, dismissing his appeal against the order dated 25. 08. 2015 passed by the Disciplinary Authority and the order dated 22. 02. 2016 passed by the Revisionary Authority, upholding the punishment imposed on him by the Disciplinary Authority.

(2.) The brief facts of the case as gleaned from the record is that on 01. 09. 2012, the petitioner was posted at Delhi and he joined CISF Unit, at Red Fort, from where he continued to discharge his duties. On 14. 08. 2015, a Memo was issued to the petitioner with the following charges:-

(3.) As noted above, the Memo dated 14. 08. 2015 was issued to the petitioner was on account of his failure to chain his rifle with his belt as noted during an inspection conducted on 11. 8. 2015. The petitioner submitted a reply to the aforesaid Memo on 21. 08. 2015. Though the said reply is not on record, his pleas have been noted in the order dated 25. 08. 2015 passed by the Disciplinary Authority, which are as below:-