Sujit Narayan Prasad, J. - (1.) THE petitioner has approached this Court challenging the order dated 27.2.2005 whereby and where under the petitioner has been reverted to the lowest pay scale for a period of three years and he will not be entitled to get anything except subsistence allowance and also the period of suspension will be adjusted in the half -earned leave.
(2.) THE case of the petitioner is that he was posted as a Constable in Gomoh Railway Police Station and while discharging the duty there a memo of charge was issued to him on 24.12.2003 alleging therein two allegations i.e. assaulting two Constables namely Gobardhan Singh and Ram Raj Singh in drunken state as also misbehaving one working lady in the hospital in a drunken state on 2.11.2003. The petitioner was asked to appear before the Inquiry Officer. The petitioner appeared and gave his reply. The Inquiry Officer found the charge proved against the petitioner and thereafter the same has been referred before the Disciplinary authority which has been accepted by him and vide order dated 27.2.2005 the order of punishment has been passed against which the petitioner filed one memo of appeal before the Deputy Inspector General.
(3.) THE grievance of the petitioner is that the Inquiry Officer without any evidence has found the charges proved. Further submission has been made that though the allegation of assaulting Gobardhan Singh and Ram Raj Singh have been made, they have not been brought for their cross -examination. The further submission has been made that the lady Sitwa Devi, against whom allegation has been levelled that the petitioner abused her in a drunken state, has also not supported the case.;