GOUTAM KUMAR MANDAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Md. K. Rahman, learned counsel for the petitioner. Also heard Mr. R.K.D. Choudhury, learned DSGI for the respondents.

(2.) This writ petition is filed by the petitioner putting to challenge the disciplinary proceedings initiated against the petitioner. The order dtd. 20/8/2021, passed by the Assistant Commandant/Executive of the CISF Unit, Oil India Limited, Duliajan whereby the punishment of "Reduction of pay by one (1) stage from Rs.60400.00 to Rs.58600.00 in the time scale of pay as per matrix level-07 for a period of two (02) years. During the period of reduction he will earn increments of pay and that on expiry the reduction will not have the effect to postponing his future increments of pay". The petitioner also challenges the order dtd. 2/11/2021 passed by the Appellate Authority affirming the order passed by the Disciplinary Authority as also the order dtd. 31/3/2022 passed in the Revision Petition by the Deputy Inspector General, CISF, North Eastern Zone, Guwahati.

(3.) The essential facts shown on how unnecessary details are that the petitioner is employed under the Central Industrial Security Force (CISF) and is serving in the rank of Inspector in the Executive Wing, under CISF vide CISF number 032300178. The petitioner is posted in the Oil India installations in Duliajan. On 18/6/2021, the wife of the petitioner who was deployed in duty general shift at Civil Maintenance as a CISF personnel was dropped off from her duty place to her residence by a private vehicle belonging to a civil contractor. Prior to the wife of the petitioner getting dropped off, she called up the petitioner and intimated him about that.