N.N. PRASAD Vs. ASST. SECURITY COMMISSIONER

JUDGEMENT

(1.) The writ petitioner is a constable in Railway Protection Force. He is governed by the Railway Protection Force Act, 1957 and the Railway Protection Force Rules, 1987. On certain allegations of mis-conduct, a preliminary enquiry was conducted and thereafter a regular departmental enquiry was conducted and he was found guilty by the disciplinary authority and punishment of penalty of reduction of his pay by two stages in the existing scale for a period of three years with cumulative effect was inflicted. His appeal and thereafter his revision before competent authorities were duly considered and were disposed of against him. It is in those circumstances, invoking the jurisdiction of this court under Article 226 of the Constitution of India, he preferred the present writ petition with the following prayer: -

(2.) On behalf of respondents, a counter affidavit was filed containing elaborate reply to the various contentions raised in the writ petition. The respondents sought dismissal of the writ petition.

(3.) Sri A. Rajendra Babu, the learned counsel for writ petitioner and Sri Jupudi V.K.Yagnadutt, the learned standing counsel for Central Government submitted arguments. Learned counsel on both sides cited precedent.