LAL CHAND Vs. DIRECTORATEGENERAL OF CRPF

JUDGEMENT

(1.) Review PET. No.89/2016

(2.) Given the nature of the review petition, it is not necessary to deal with the detailed factual narration, as set out by us in the order dated 3rd April, 2013. Suffice it to say that on identical allegations, the review petitioner Lal Chand was tried with his colleague Head Constable/Driver Satish Kumar inter alia for having embezzled 99 litres of diesel. The disciplinary proceedings resulted in the petitioner's conviction for the same and an order of removal from service and recovery of the fuel prices jointly from the two delinquents. The order of conviction was confirmed by the order dated 10th January, 2008 passed by the appellate authority who had interfered with the substantive sentence of removal from service. Instead of this punishment, the appellate authority ordered that the two delinquents be reverted to the post of Constable from the post of Head Constable and that this reversion shall be limited for a period of three years from the date of reinstatement.

(3.) The challenge by the review petitioner and Satish Kumar before IGP, CRPF, Delhi was rejected by an order dated 9th July, 2008.