JASBIR SINGH Vs. U.T. CHANDIGARH

JUDGEMENT

(1.) APPLICANT Jasbir Singh has filed the instant Original Application under Section 19 of the Administrative Tribunals Act, 1985, praying for the following relief: -

(2.) FACTS as projected by the applicant are that the applicant, an officer of UT, was posted on deputation to Punjab Police as Station House Officer, Police Station, Mehna, District Moga from 30.3.2007 to 6.2.2008. During his stay at Mehna, an FIR dated 7.2.2007 under Section 420 IPC was lodged and the applicant advised his juniors to arrest the accused. He also initiated several steps for disposal of the case in accordance with law. The applicant has stated that the SSP Moga inspected the Police Station, Mehna on March 12 & 13, 2008 and on the basis of inspection, the applicant was issued a show cause notice. Thereafter, departmental proceedings were initiated against the applicant under 16.24 of the Punjab Police Rules and Shri Gurdarshan Singh was appointed as the Inquiry Officer. The Inquiry Officer found the applicant guilty of the charge only to the extent that the applicant failed to supervise over the investigation officers to complete investigation in FIR dated 7.2.2007. On the basis of the enquiry report, respondent no.3 issued a show cause notice dated 16.11.2009 by proposing the punishment of stoppage of two increments with permanent effect. The applicant submitted his reply/representation against the show cause notice. After going through the reply filed by the applicant, the Disciplinary Authority vide its order dated 28.12.2009 imposed the punishment of 'Censure'. The present Original Application challenges this punishment.

(3.) THE applicant has filed a rejoinder by generally reiterating the averments made in the OA.