RAKESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) BY the medium of this writ petition, the writ petitioner has called in question the order of punishment and the departmental inquiry conducted by Shri Sanjeev Gandhi, Dy. S.P. (HQ), Bilaspur, whereby he has recommended for forfeiture of three years' increment, which was accepted by the competent authority - Superintendent of Police, Bilaspur, District Bilaspur, H.P., who issued order of forfeiture of three years' increment of the writ petitioner.

(2.) I have gone through the writ petition, the findings recorded by the inquiry officer and the show cause notice.

(3.) IT appears that the punishment inflicted on the writ petitioner is harsh and has far reaching consequences. The punishment imposed is also not proportionate in view of the judgment made by the Apex Court in the case titled as S.R. Tewari versus Union of India and Anr., 2013 AIR(SCW) 3338.