R SUNDARA KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner was a Inspector and a member of the Central Reserve Police Force (CRPF). He has filed the present writ petition, seeking to challenge the order dated 05.04.2005 passed by the second respondent namely, the Director General of Police, CRPF, New Delhi and after setting aside the same, he seeks for restoration of all benefits due to him.

(2.) The petitioner was imposed with the penalty of reduction to lower stage in the time scale of pay for a period of two years with cumulative effect by the fourth respondent. The petitioner preferred an appeal before the Appellate Authority, the third respondent, which was also dismissed on 19.04.2004. The petitioner further preferred a revision to the second respondent, which was rejected by an order dated 05.04.2005. It is as against the rejection of his revision, the present writ petition has been filed.

(3.) The writ petition was admitted on 15.02.2006 and notice was ordered to the respondents. Pending the writ petition, this Court declined to grant any interim relief claimed to stay the operation of the penalty imposed on the petitioner.