NARINDER SINGH JAMWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) IT is not in dispute that the petitioner stands punished. An order to this effect was passed on 22.07.1997. Two punishments were imposed on the petitioner. These are censure and penal recovery of Rs.1,000/ - to be recovered in ten installments from the pay and allowances of the delinquent official. This was because pecuniary toss was said to have been caused to the State.

(2.) AS indicated above, this order was passed on 22.07.1997. The petitioner challenges this order on the plea that he could not be held guilty of second charge. According to him, the inquiry officer had recorded a categoric finding that no evidence was led by the prosecution in this regard.

(3.) MR . S.S. Nanda, learned Senior Central Government Standing Counsel appearing for the respondents submits that order dated 22.07.1997 has attained finality. This cannot be challenged after inordinate delay.