S.P.SINGH Vs. WST CENTRAL RAILWAY

JUDGEMENT

(1.) Though the matter is posted for consideration of I.A. No. 10476/2013 an application for vacating the stay; however, since pleadings are complete, with consent of learned counsel for the parties, the matter is heard finally.

(2.) Quashment of orders dated 29.8.2011, 10.5.2012 and 19.12.2012 are being sought vide this petition.

(3.) Whereas, by order dated 29.8.2011 the petitioner, Inspector, Railway Protection Force, has been visited with a penalty of stoppage of annual increments for three years with non-cumulative effect, in an enquiry on the charge-sheet for minor penalty issued under Rule 158 of The Railway Protection Force Rules, 1987 (referred to as 1987 Rules).