HARE KRISHNA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition has been filed, inter alia, challenging the disciplinary proceeding, which culminated in the final order dtd. 24/2/2011, whereby the petitioner was awarded a minor penalty, inter alia, including the appellate and the revisional orders dtd. 18/4/2011 and 23/12/2011 respectively.

(2.) The petitioner is an employee in the Central Industrial Security Force (hereinafter referred to "CISF"). At the material point of time he was posted at the CISF Unit, Kolkata Port Trust, when he was served with a memorandum of charge under Rule 37 of the CISF Rules, 2001 (hereinafter referred to as the said Rules). The statement of allegations as appearing from the translated copy of the memorandum of charge dtd. 7/2/2011, calling upon the petitioner to make a representation within 10 days from the date of receipt of the said memorandum, is extracted hereinbelow: -

(3.) The petitioner had duly responded to the said memorandum by a communication in writing dtd. 16/2/2011, denying all material allegations therein. The said proceeding was, however, finally disposed of by a final order/report dtd. 24/2/2011 whereby the Assistant Commandant upon arriving at a finding that money was illegally collected by the members of the force, the charge having been established and the petitioner having been found guilty of the allegations levelled against him, had imposed a penalty of stoppage of one increment for one (1) year which will not have the effect on his pension.