UNION OF INDIA Vs. LEELA DEVI

JUDGEMENT

(1.) All the three writ petitions involve similar questions of fact and law, hence they have been heard together and are being disposed of by this common judgment.

(2.) In C.W.J.C. No. 1957 of 2019 the original respondent, Late Prem Bahadur Lal died during the pendency of the writ petition. By order dated 16.09.2019 his widow Leela Devi has been allowed to be substituted in place of her late husband. However, for the sake of clarity and convenience, the reference in the present order to the respondent would mean the husband of aforesaid Leela Devi who at the relevant time was Inspector Customs and Central Excise, Land Custom Station, Jogbani during 2000- 2001, who was subjected to a departmental proceeding and was imposed with a penalty of 50% cut in his pension for five years.

(3.) In C.W.J.C. No. 2007 of 2019, the sole respondent, at the relevant time, was posted as Inspector, Customs, Land Custom Station, Jogbani, who too has been subjected to a punishment of reduction of 50% cut in his pension for five years by order dated 08.07.2013.