V.K.SHARMA, CONSTABLE Vs. UNION OF INDIA

JUDGEMENT

(1.) THE present Special Civil Application is filed by the petitioner challenging the order passed by the Disciplinary Authority dated 16.06.2009 approved by the Appellate Authority on 16.11.2009 further approved by the Rivisional Authority on 03-04.01.2011. Mr. Sood, learned advocate for the petitioner instead of arguing the matter on merit preferred to appeal to the Court to consider the quantum of punishment as punishment imposed is stoppage of one increment for a period of three years with future effect.

(2.) TAKING into consideration the facts and circumstances of the case and taking into consideration the factor, which are pressed into service by the learned advocate for the petitioner, this Court is of the opinion that the interest of justice will be served if the punishment is modified. The same is modified to the extent that the punishment will not have future effect.

(3.) REQUEST is found reasonable and the same is granted. The order of punishment is modified to the aforesaid extent. The punishment should not have future effect. Rule is made absolute. No order as to costs.