VIJAY SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) IN this Original Application, the applicant has challenged the impugned orders dated 06.02.2008 and 13.08.2009 passed in the disciplinary proceedings initiated against him. By the said order dated 06.02.2008, the President as the Disciplinary Authority imposed upon him the penalty of reduction to the next lower stage in the time scale of pay till retirement and by the order dated 13.08.2009 the President as the Reviewing Authority rejected his Review Application against the aforesaid penalty order. The Applicant has also sought a direction to the respondents to restore his increments which have been reduced pursuant to the aforesaid orders.

(2.) THE brief facts of the case: The applicant was proceeded under Rule 14 of the CCS (CCA) Rules, 1965, for seven articles of charges. The Inquiry Officer in his report dated 22.07.2005 held that except for article 2 and 5, other five charges have been proved.

(3.) SINCE the penalty was finally imposed upon the Applicant only on the basis of articles 1 and 4 of the charges, they are reproduced as under: -