- (1.) HEARD the parties.
(2.) THE prayer of the petitioner in this writ petition is to quash the order passed by the disciplinary authority dated 29.11.2002 contained in Annexure -7 to the writ petition as well as the appellate order dated 29.04.2003 contained in Annexure -10 whereby, after departmental proceeding, the petitioner, who is a Sub -Inspector in C.I.S.F., has been given punishment of reduction in pay scale by one stage i.e. from the scale of Rs.6,025 to 5,850 in the pay scale of Rs.5,500 - 175 - 9,000 for a period of four years. It was further directed that the petitioner would not earn any increment during the said period. The charge against the petitioner was that on 27.05.2002, he was detained in ˜H' Shift for performing duty at vehicle entry post for making entry of vehicles coming and going out through Duggal Gate. Constable Umesh Kumar was also deployed for performing duty at that post. Four vehicles of M/s. Dey Metal Company Ltd. went out through Duggal Gate without entering in computer but making entry in the vehicles movement register. The petitioner issued permission slip without proper checking.
(3.) AFTER a proper departmental inquiry, the petitioner was awarded punishment as aforementioned and the appeal filed by the petitioner against the order passed by the disciplinary authority was also dismissed.;