FIROZ KHAN, Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Rishu Ranjan, the learned counsel for the petitioner and Mr. Madan Prasad, the learned counsel appearing on behalf of the respondent-Union of India.

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(3.) The present writ petition has been filed for quashing of the order dated 19.05.2016 as contained in Annexure-3 whereby the order of reduction of pay by two stages for a period of one year with further direction that he will not earn increments of pay during the period of reduction and that on expiry of this period, the reduction will have the effect of postponing his future increments of pay, has been passed.