PREMTOSH LODH Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) The petitioner in this writ petition challenges the disciplinary proceedings initiated against him which have culminated in a final order of punishment of "reduction of pay by four stages from Rs. 6,200/ - to 5,500/ - in the time scale of pay for a period of two years and during the period of reduction he will earn increments and the reduction will not have the effect of postponing his future increments of pay".

(2.) The above noted final order of punishment was passed by the Revisional Authority (for short RA) thereby modifying the earlier punishment of "reduction of pay by four stages from Rs. 6,200/ - to 5,500/ - in the time scale of pay for a period of two years and during the period of reduction he will not earn increments and the reduction will have the effect of postponing his future increments of pay" as imposed by the Disciplinary Authority (for short DA) and upheld by the Appellate Authority (for short AA).

(3.) Sri Golok Chandra Chakraborty, Ld. Counsel for the petitioner argues that the petitioner was posted as Sub -Inspector (Ministerial) (for short SI) in the Central Industrial Security Force (for short CISF) and at the time of the chargesheet (for short CS) working at CISF Unit, Durgapur Steel Plant. The petitioner was at the relevant time posted as unit -in -charge of the bill section.