Vivek Varma, J. - (1.) The petitioner was a constable in Special Security Group, Central Industrial Security Force (hereinafter referred to as 'CISF), Greater NOIDA. Departmental proceedings were initiated against the petitioner for an act of misconduct. The departmental inquiry found the petitioner guilty of misconduct. The Disciplinary Authority vide order dated 10.05.2013 awarded punishment of reducing the pay scale of the petitioner by one stage from Rs. 8480/- + Rs. 2400 (GP) to Rs. 8160/- + Rs. 2400 (GP) in the time scale of pay of Rs. 5200-20,200+2400 (Grade Pay) for a period of 03 (three) years with immediate effect with further direction that he will not earn increments of his pay during the period of reduction and on expiry of this period, the reduction will have the effect of postponing his future increments of pay.
(2.) The petitioner carried the order of the Disciplinary Authority before the Appellate Authority. The Appellate Authority by order dated 10.10.2013 confirmed the order of the Disciplinary Authority. Being aggrieved, the petitioner challenged the orders of the Disciplinary Authority, Appellate Authority before the Revisional Authority. The Revisional Authority by the order dated 31.12.2014 awarded enhanced penalty of dismissal from service.
(3.) Aggrieved by the orders dated 10.05.2013, 10.10.2013 and 31.12.2014 passed by the Disciplinary Authority, Appellate Authority and Revisional Authority respectively, the petitioner has filed the present writ petition and has assailed the aforesaid orders.;