P.VICTOR Vs. COMMANDANT

JUDGEMENT

(1.) The instant writ petition has been filed challenging the order dtd. 30/6/2010 passed by the second respondent in his order No.V-11014/11/ANU/PV/2010/3822 confirming the final order passed by the first respondent dtd. 4/12/2009 in his final order No.V-15014/CISF/TPT/Disc/Maj07/PV/2009-5246.

(2.) The petitioner, at the time of filing of the writ petition, was a Constable with the CISF (Central Industrial Security Force). According to him, on short notice, he was asked to report for STF Commando Course held at VSP Vizag on 14/6/2009. According to him, he received the notice only on 12/6/2009. Therefore, he was unable to report for training at VSP Vizag on 14/6/2009. Due to his inability to report for duty on 14/6/2009, the first respondent under the impugned order dtd. 4/12/2009 after holding an enquiry, imposed a punishment of reduction of pay in three stages imposing the following punishment:-

(3.) Aggrieved by the order dtd. 4/12/2009, the petitioner preferred an appeal before the second respondent on 26/12/2009. The second respondent by his order dtd. 30/6/2010 confirmed the order of the first respondent and dismissed the appeal. Aggrieved by the same, the instant writ petition has been filed.