DINESH CHANDER SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. S.Rupachandra, learned counsel appearing for the petitioner and Mr. Amarjit Naorem, learned CGSC appearing for the respondents.

(2.) IN this petition filed by an Inspector (Ministerial) of the Central Reserve Police Force (CRPF), the petitioner has challenged the order of penalty dated 30.8.2006 by which the penalty of stoppage of annual increment for 2 years with cumulative effect was imposed on the petitioner.

(3.) THE petitioner has raised several grounds challenging the order of penalty and the rejection of the appeal by the appellate authority. The grounds, which have been taken before this Court, inter -alia, may be stated as follows.