S RAJU Vs. ASSISTANT COMMANDANT, CENTRAL INDUSTRIAL SECURITY FORCE, TUTICORIN PORT TRUST; DEPUTY COMMANDANT, CENTRAL INDUSTRIAL SECURITY FORCE, TUTICORIN PORT TRUST; GROUP COMMANDANT, CENTRAL INDUSTRIAL SECURITY FORCE

JUDGEMENT

(1.) In this writ petition, the petitioner challenges the proceedings of respondents 1 and 2 dated 31.07.1998 and 18.10.1998, respectively,.

(2.) The petitioner, by name S. Raju of Central Industrial Security Force (in short, 'CISF') Unit, TPT Tuticorin was issued with charge memorandum under Rule 35 of Central Industrial Security Force Rules, 1969, (in short, 'the CISF Rules') by the first respondent on 31.06.1998, which reads as under.

(3.) On receipt of charge memorandum on 17.07.1998, the petitioner submitted his reply on 22.07.1998. After considering his reply, based on the statement of the Contractor and after verifying the records relating to Green Gate, the disciplinary authority, awarded the punishment of withholding of one increment for a period of one year without cumulative effect. Questioning the said order, the petitioner preferred an appeal to the second respondent, which was rejected by order dated 18.10.1998. Hence, the petitioner challenges the order of the first and second respondent in this writ petition.