COMMANDANT OFFICER Vs. K.N. JANARDHANAN

JUDGEMENT

(1.) Heard.

(2.) The Commandant, CRPF is in appeal against the judgment by which the learned Single Judge has interfered with a penalty order and has ordered release of salary and other pensionary benefits with interest at the rate of 12%, if it is not paid within a period of three months from the date of receipt of a copy of the impugned judgment.

(3.) While the writ petitioner was working as a constable in CRPF, he was removed from service by enhancing the punishment handed down by the original authority. The allegation against him was in relation to the escape of an under trial prisoner, while he was in sentry duty. He suffered that order, which was imposed in 1987. Nearly two decades thereafter, he came to this Court, challenging the aforesaid on the premise that there was an earlier direction to consider his representation. The learned Single Judge interfered with the punishment and directed payment of emoluments and pensionary benefits.