SIDDHARTH,J. - (1.) Heard Shri V.P. Shukla, learned counsel for the petitioner and Ms. Himkanya Srivastava, learned counsel for the respondents.
(2.) Petitioner has filed the above noted writ petition challenging the order dated 13.10.2008 passed by respondent No. 3 whereby petitioner has been awarded penalty of "withholding of one increment of pay for one year without cumulative effect" by the Deputy Inspector General (Personnel) CISF, New Delhi.
(3.) Petitioner was discharging his duties as Commandant, Central Industrial Security Force (CISF) at Shakti Nagar. As Chairman of Recruitment Board, CISF Unit, I.O.C. Barauni-I, w.e.f., 30.4.2006 to 19.5.2006 he conducted recruitment of constables in CISF. There were three other officers, who were members of the Board along with him.;