EASI RAM KISHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of:

(2.) The petitioner joined Haryana Police force as Constable on 21/4/1973. He was promoted from time to time. He was implicated in FIR No. 260 dtd. 9/12/2007, under Ss. 7 and 13 of Prevention of Corruption Act, 1988 (later on deleted and Sec. 384/34 of IPC added) registered at Police Station Mahesh Nagar, Ambala Cantt. A regular departmental enquiry was conducted. The inquiry officer found him guilty of alleged misconduct. He was issued show cause notice. The disciplinary authority vide order dtd. 16/2/2009 awarded him punishment of stoppage of two increments with permanent effect. He preferred an appeal which came to be dismissed by Appellate Authority vide order dtd. 25/5/2009 .

(3.) Learned counsel for petitioner submits that punishment awarded by authorities is disproportionate to alleged misconduct.