INDRA DEO SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has approached this Court seeking quashing of order dated 27.09.2001, whereby an order of penalty has been imposed upon the petitioner reducing his salary from Rs. 3,795/ to Rs. 3,200/ in the payscale of Rs. 3200854900 for a period of four years with further direction that the petitioner will not earn increment of pay for a period of four years.

(2.) The petitioner, while serving with the Central Industrial Security Force, was served with a chargememo dated 23.11.2000 under Rule 34 of CISF Rules, 1969. The petitioner was granted full opportunity to represent his case. During the departmental enquiry the petitioner has crossexamined the witnesses. The petitioner has been served with order dated 23.04.2001, passed by the disciplinary authority. Differing with order dated 23.04.2001, the appellate authority has enhanced the penalty imposed by the disciplinary authority (Commandant) by order dated 27.09.2001. Therefore, the petitioner has approached this Court.

(3.) A counter affidavit has been filed on behalf of the respondents denying the plea of the petitioner. It has been stated in the counter affidavit that on the request of the petitioner to supply copy of the chargememo in Hindi, the same has been supplied to the petitioner on two occasions, i.e. on 14.12.2000 and 20.12.2000.