DEV DUTT RAI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties through V.C.

(2.) The instant writ application has been preferred by the petitioner praying therein for quashing the order of punishment as contained in letter no. B-15014 dated 28.11.2004 passed by respondent No.4, whereby the petitioner has been imposed punishment of reduction of pay by one stage from 4500-4400/- in his pay scale of Rs. 4000-100-6000/- for a period of one year with further direction that he will not earn increment during the period of reduction and it will have effect of postponing his future increment. The petitioner has further challenged the appellate order dated 24.02.2005 passed by respondent no.3 and also the order under revision; whereby both the authorities has sustained the order of punishment.

(3.) The brief fact as disclosed in the instant writ application is that when the petitioner was posted as Head Constable in CISF Unit at Bokaro Steel City; on 06.06.2004, he was on petrolling duty and at about 7 AM the parties of the Crime Branch found that about 15 to 20 persons were stealing Iron Scraps. On the basis of the said incident, a departmental proceeding was initiated and the petitioner has been imposed punishment by the disciplinary authority.