KIRPAL SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The petitioner impugns Annexure P-14 by which 10% pension cut in his pension was imposed as a punishment for showing negligence in the discharge of his duties.

(2.) The petitioner, who was working as an XEN, faced disciplinary proceedings when a chargesheet was issued to him on 14.12.1987. As many as six charges were arrayed against him which are extracted herebelow:

(3.) The Enquiry Officer appointed to look into the charges of irregularities against the petitioner concluded that the charge of being negligent in the performance of his duties i.e. ensuring the proper lining of the canals has been proved. The punishing authority then accepting the findings of the Enquiry Officer inflicted the aforesaid punishment upon the petitioner.