DHIRAJ KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of the instant appeal, the appellant has assailed the order dated 14th September, 2017 whereby the learned Single Judge has accepted the objection raised by the respondents to the maintainability of SWP No. 2163/2015 on the ground that this Court did not have the territorial jurisdiction to entertain the subject matter of the writ petition.

(2.) The facts giving rising to the present appeal to the extent necessary are briefly noted hereafter. The petitioner was appointed in the Central Reserve Police Force (hereafter referred to as CRPF) and was working as a Deputy Commandant, when an order dated 19th August 2013 imposing the major penalty of reduction to a lower stage in the time scale of pay for a period of three years; stopping increments of pay during the period of such reduction; on the expiry of such period, postponing future increments of his pay; and accordingly reducing his pay from Rs. 28,420/- plus Grade Pay 6600/- to Rs. 27,400/- plus Grade Pay Rs. 6600/- for a period of three years i.e. from 01.09.2013to 31.08.2016 in the pay band of 15,600-39,100 (PB-3).

(3.) It is an admitted position that this order was issued from Delhi.