- (1.) Heard counsel for the parties.
(2.) The petitioner in this writ application has prayed for quashing the impugned order of the Disciplinary Authority whereby a punishment of reverting him to his original pay-scale for a period of three years, equivalent to reduction in grade, has been passed against the petitioner. The petitioner has also prayed for quashing the impugned order of the Appellate Authority, whereby the petitioner's appeal against the impugned order of his punishment, was rejected.
(3.) The petitioner was a constable in the Government Railway Police (G.R.P.) and was posted at the G.R.P. Tatanagar on and from 05.02.1997. He was served with a charge sheet dated 24.06.2002 on the charge that he had illegally broken open the lock of the railway quarter No. 701/1 and had forcibly entered into the same even though the said quarter was allotted to one P.K. Das, a railway employee.;