RAM SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The challenge in the present writ petition is to the order Annexure P-3, dated 12.1.2004, whereby the period from the date of dismissal of the petitioner from service to the date of his rejoining in consequence to the Court directions, was treated as period of deemed suspension.

(2.) It is the case of the petitioner that an order was passed on 17.4.1999 dismissing the petitioner from service of the respondents-Central Reserve Police Force (hereinafter referred to as the CRPF). The said order of dismissal was challenged by the petitioner before the Civil Court. The Civil Court vide judgment and decree dated 23.11.2001, Annexure P-1, set aside the order of dismissal and the matter was remitted to the Disciplinary Authority to follow the matter correctly after permitting the petitioner to join the enquiry proceedings and then to take action in accordance with law.

(3.) Subsequent to the said order, the punishment has been imposed upon the petitioner vide order dated 9.9.2002, Annexure P-2, whereby the pay of the petitioner was ordered to be reduced by lower stages from Rs. 3275 to Rs. 3050, for a period of four years with effect from 1.9.2002. However, in respect of the intervening period, the order Annexure P-3 has been passed in January, 2004 and subsequently in March, 2004, the period between the date of dismissal of the petitioner till the date of the order of the Court, was treated as period of deemed suspension.