OMENDER SINGH Vs. UNION OF INDIA (UOI), REP BY THE SECRETARY, MINISTRY OF HOME AFFAIRS; INSPECTOR GENERAL, CENTRAL INDUSTRIAL SECURITY FORCE; DEPUTY INSPECTOR GENERAL, CENTRAL INDUSTRIAL SECURITY FORCE AND THE COMMANDANT, CISF UNIT

JUDGEMENT

(1.) The petitioner challenges the orders of the respondents dated 24.04.2002 and 13.03.2003, in and by which, the punishment of reduction of pay by three stages for a period of two years with cumulative effect was imposed.

(2.) Heard the learned Counsel for the petitioner as well as the respondents.

(3.) The following charge was framed against the petitioner;