AMARESHWAR SAHAY, J. - (1.) THE order as contained In Annexure 10 to this writ application is under challenge by the petitioner, whereby the petitioner was informed by the respondent No. 2, the Director General, C.R.P.F. that since the penalty was imposed upon him as a result of disciplinary proceeding in March, 1995, whereas the D.P.C. was held in 1994, hence, his case for promotion is required to be considered by the ensuing D.P.C. having regard to the penalty imposed upon him.
(2.) THE petitioner as Assistant Sub -Inspector (Ministerial) was posted at 102 Batallian, Rapid Action Force, C.R.P.F., Bhubaneshwar (Orissa) from 1993 -96. The petitioner appeared before the Departmental Promotion Committee in the year 1993 for promotion to the post of Sub -Inspector (Ministerial) and he was declared fit for promotion to the post of Sub -Inspector.
(3.) IN the year 1994, the petitioner was served with Articles of Charges and a Departmental proceeding was initiated against him on 05.03.1994 for misconduct and ultimately by Office Order dated 20.03.1995, the petitioner was held guilty of the two charges levelled against him and was awarded penalty of ceasation of 3 increments with cumulative effect by the respondent No. 4.;