SURENDRA BHAKTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Hemant Kumar Karn, learned counsel for the petitioner and Mr. Rakesh Kumar Sinha, learned counsel for the Union of India.

(2.) In the instant writ petition, petitioner has assailed the order dtd. 15/11/2017 passed by the learned Central Administrative Tribunal, Patna Bench, Patna in O.A. No. 050/00613/2014 under Sec. 19 of the Administrative Tribunal Act, 1985 whereby and whereunder petitioner has challenged the order dtd. 23/4/2014 whereby the petitioner was awarded punishment of 'withholding of 25% of the monthly pension otherwise admissible to the petitioner for a period of five years' in a disciplinary proceeding held pursuant to the Charge Memorandum No. 5240 dtd. 4/12/2012 and further Order No. 11014/42/L&R/2013/1108 dtd. 23/4/2014 passed under the signature of Dy. Inspector General/Pers., Directorate General, Central Industrial Security Force, New Delhi as contained in Annexure - P/6 imposing punishment upon the petitioner of 'withholding of 25% of the monthly pension otherwise admissible to the petitioner for a period of five years'.

(3.) The petitioner was appointed on 15/4/1985. He had reported in CISF 8th RB Jaipur from CISF 2nd RB Ranchi, and was taken on strength on 30/11/2009. The petitioner retired on attaining age of superannuation w.e.f. 28/2/2013 while he was posted at CISF 8th RB Jaipur.