AJAY KUMAR, S/O LATE ASHARFI LAL SAHU, RESIDENT OF QRS. NO.4/47, SECTOR XI C, P.O. SECTOR XI, P.S. Vs. UNION OF INDIA, THROUGH SECRETARY, MINISTRY OF HOME AFFAIRS, UNION OF INDIA, P.O.+P.S. CGO COMPLEX (SADAR), NEW DELHI

JUDGEMENT

(1.) The appellant-writ petitioner (hereinafter to be referred to as the petitioner) being aggrieved of the order dated 27.11.2015 of the learned Single Judge passed in W.P.(S) No.2043 of 2010, has filed the instant appeal, which is at admission stage, but with the consent of learned counsel for both the sides, we have taken it on Board for its final consideration.

(2.) The petitioner was Head Constable-Driver in Central Industrial Security Force (in short, CISF). He was charged on the allegation that on 14.07.2008, during the night duty, he had consumed liquor when he was deployed to drive truck bearing No.BEV-9014 for transporting other CISF personnel to a particular destination, which charge was not proved. The second charge was that on the same fateful day and at the same time, he overtook another truck of CISF from the wrong side resulting into an accident. Although, both the trucks were not mechanically examined by any expert so as to see the damage but, it has come in the enquiry report that there were certain scratches on the rear side of the truck being driven by the petitioner. This charge was however, proved resulting into penalty of reduction of scale to one stage affecting the annual increment of the petitioner in future.

(3.) Aggrieved of the said order, the petitioner filed the appeal which was dismissed and the revision has also met the same fate, which constrained him to move the Writ Court.