SATYA PAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petitioner, a Head Constable of Central Industrial Security Force was posted at Dockyard of Calcutta Port on 26th June, 2003. On the allegation that he took illegal gratification from the track drivers that were entering inside the dock, a departmental enquiry was held and the Inspector of C.I.S.F. found two numbers of Indian currency notes of Rs. 20.00 denomination each wrapped in a paper lying near a bush on the opposite side of the wall where the writ petitioner was in duty.

(2.) It was presumed that the writ petitioner threw away the said currency notes wrapping in a piece of newspaper in order to save himself.

(3.) On the basis of such complaint departmental enquiry was started. Charge was framed against the petitioner. After thorough departmental enquiry he was imposed penalty of reduction of pay of two stage from Rs. 4,400.00 to Rs.4,200.00 in the time scale of pay of ACP of Rs.4000-100-6000.00 for a period of two years with effect from the date of issue of the order.