DEEP CHAND Vs. UNION OF INDIA & OTHERS.

JUDGEMENT

(1.) According to the petitioner the penalty of reduction in rank imposed on him pursuant to the departmental proceeding is disproportionate to the gravity of the misconduct alleged to have been proved against him.

(2.) The petitioner while was serving as Sub-Inspector detailed under the Group Commandant. CRPF was taken up for departmental proceeding by framing the following articles of charge vide memorandum dated 13-8-80. The charges levelled against the petitioner are as follows:

(3.) On the basis of the charges a departmental enquiry was conducted and the Enquiry Officer held the petitioner guilty of charge Nos. 2 and 3 and relieved him from the charge No. 1.