DILER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of Constitution of India is seeking setting aside of enquiry report dtd. 20/6/2012 (Annexure P-4); order dated dtd. 4/7/2012 (Annexure P-5) whereby penalty of compulsory retirement was imposed; order dtd. 11/8/2012 (Annexure P-7) passed by Appellate Authority whereby appeal has been dismissed; order dtd. 21/11/2012 (Annexure P-9) whereby revisionary authority has dismissed revision.

(2.) The petitioner by order dtd. 4/7/2012 was compulsorily retired on account of dereliction in duty. The allegation against the petitioner was that while he was posted on the gate of Bokaro Steel Plant, Bilai, a Tata-Sumo carrying labourers thrice entered the steel plant and the petitioner did not stop the said vehicle. The petitioner was issued charge- sheet and an enquiry was conducted which resulted into impugned order of compulsory retirement. The petitioner unsuccessfully preferred appeal as well as revision before appellate and revisionary authority.

(3.) Learned counsel for the petitioner submits that punishment awarded is disproportionate to the alleged misconduct, thus, awarded punishment deserves to be re-considered.