Chakradhari Sharan Singh, J. - (1.) Heard learned counsel for the petitioner and learned Assistant Solicitor General, appearing on behalf of the Union of India.
(2.) Petitioner is aggrieved by an order dated 21.9.1999, whereby the following punishment has been imposed upon him by an order passed by the Commandant, Central Industrial Security Force, Rourkela:- "The pay of No. 895020060 Const. Darshan Singh be reduced to the minimum of the scale, i.e. Rs. 3050/- in the time scale of his pay Rs. 3050-75-80-4590 for a period of 05 (five) years. It is further directed that No. 895020060 Const. Darshan Singh will not earn increments of pay during the period of reduction and that on the expiry of this period the reduction will have the effect of postponing his future increments of pay. "
(3.) The petitioner is also aggrieved by the order passed on a revision petition filed by the petitioner against the said order of punishment, by the Inspector General, Central Industrial Security Force, Eastern Sector Head Quarters, Patna, dismissing the said revision petition. The petitioner at the relevant point of time was posted as Constable, Central Industrial Security Force Unit, RSP Rourkela.;