RAMSWAROOP KAJALA Vs. UNION OF INDIA

JUDGEMENT

(1.) The punishment of reduction of pay to the minimum stage from Rs.6720.00 + Rs.2000.00 GP to Rs.6460.00 + Rs.2000.00 GP in the Pay Band of Rs.5200.0020200 (+) Rs.2000.00 GP for a period of two years with cumulative effect imposed on the writ petitioner is under challenge in the present writ petition.

(2.) The petitioner joined in the Central Industrial Security Force (CISF) on 23/3/2011. A charge memo dtd. 10/1/2013 under Rule-36 of the Central Industrial Security Force Rules, 2001 was issued with the following Article of Charges:

(3.) The petitioner submitted his written statement of defence, denying the Articles of Charges and not satisfied with the explanations dtd. 18/1/2013, the Disciplinary Authority appointed an Enquiry Officer, who in turn, conducted a departmental enquiry. The Enquiry Officer conducted the enquiry by affording opportunity to the writ petitioner and submitted his report on 14/3/2013, holding that the charges against the writ petitioner were held proved. Thereafter, the petitioner was provided with an opportunity to submit his further objections and the Disciplinary Authority passed final orders, imposing penalty of reduction of pay to the minimum stage for a period of two years with immediate effect. The reduction will have the effect of postponing his future increments of pay. The petitioner preferred an appeal and thereafter, Revision and both are rejected. Thus, the petitioner is constrained to move the present writ petition.