SUBHASH CHANDER Vs. UNION OF INDIA

JUDGEMENT

(1.) ON the intervening night of 3rd and 4th April 2005, it was alleged against the petitioner that he fired three rounds from the licensed firearm issued to him and that at said point of time the petitioner was intoxicated, having drunk liquor.

(2.) NOTWITHSTANDING that the petitioner pleaded guilty to the charge, an inquiry was held and in view of the evidence, being the testimony of the eye-witnesses, it was concluded that the incident was correct.

(3.) NOTING the fact that the petitioner had pleaded guilty and had apologized for the mistake, the disciplinary authority imposed punishment of reduction of pay to the minimum pay-scale for a period of two years for which period the petitioner was not to earn any increments and that the said loss of two increments was to have future effect as well.