SMT. REKHA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Anil Bhushan, Senior Council assisted by Sri Akhilanand Mishra who appears for the petitioner and Sri S.K. Mishra, learned counsel appearing for the respondents.

(2.) The petitioner was working as AG-II (Hindi) with the Food Corporation of India (for short 'FCI') at Delhi. She was subjected to a departmental inquiry for furnishing fake graduation marksheet. The disciplinary authority i.e. General Manager (Region), Delhi vide order dated 24.1.2012 imposed penalty of "Reduction in the time scale of pay of AG-II (Hindi) by one stage for a period of two years without cumulative effect".

(3.) The Executive Director (North) Noida, U.P. of the FCI vide memorandum dated 27.2017 had proposed to enhance the aforesaid punishment and the petitioner was called upon to submit her explanation.