T K REDDY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) In this writ application, the petitioner has challenged the impugned order of his punishment, passed by his Disciplinary Authority, whereby the scale of the petitioner has been reduced in the minimum basic scale from Rs. 3710/- to the scale of Rs.3200-85-4900/- for the next three years without giving any further increment for the said period and it was ordered that the period of suspension between 24.02.2002 to 21.06.2002 shall be counted as no duty and the petitioner will not be paid salary for the said period, except the subsistence allowance. The petitioner has also challenged the impugned order of the Appellate Authority by which the appeal, preferred by the petitioner against the impugned order of his punishment passed by the Disciplinary Authority, was also dismissed.

(3.) It is informed by the learned counsel for the Respondents that the petitioner has thereafter preferred a Revision application before the concerned authorities of the Respondents but the Revision application was also dismissed.