SHATRUGHAN PRASAD SINGH @ S P SINGH Vs. UNION OF INDIA; COMMANDANT, CENTRAL INDUSTRIAL SECURITY FORCE; INSPECTOR/WORK CUM CONDUCTING OFFICER; COMMANDANT, ADMINISTRATIVE OFFICER; DEPUTY INSPECTOR GENERAL CUM APPELLATE AUTHORITY; INSPECTOR GENERAL, CENTRAL INDUSTRIAL SECURITY FORCE; INSPECTOR GEN

JUDGEMENT

(1.) Heard Mr. Gyan Prakash, learned counsel for the petitioner and Mr. Anshuman Singh learned counsel appearing for the Central Industrial Security Force.

(2.) With the consent of the parties, the matter has been heard with a view to its final disposal at the stage of admission itself.

(3.) The petitioner is aggrieved by the order bearing No.1736 dated 31.3.2011 passed by the Commandant-cum- Disciplinary Authority, Central Industrial Security Force (hereinafter referred to as the 'CISF') whereby the petitioner has been awarded the punishment of reduction of pay by one stage i.e. from Rs.8590+2400 to a lower scale of Rs. 8270 +2400 in the time scale of pay Rs. 2500 to 20,000. The order of penalty further stipulates that it would remain in operation for one year and during which period the petitioner would not be entitled to any increment. The order further stipulates that the reduction would have an effect of postponing future increments. The order does not stop here rather proceeds to restrict the pay and allowance for the suspension period to the subsistence allowance drawn by the petitioner. The order of the Disciplinary Authority impugned at Annexure-5 has been confirmed by the Appellate Authority vide Annexure-7 and even the revision preferred by the petitioner has been rejected by the revisional authority, a copy of which order is impugned at Annexure-9. The petitioner feeling aggrieved is before this Court.