2006 AIR SCW 5185 ::2006 LAB. I. C. 4221 ::(2007) 1 CurLR 18 ::2006 (10) SCC 388 ::(2006) 10 Scale 233 ::(2006) 4 Lab LN 596 ::MANU/SC/4513/2006 ::(2007) 2 Mad LJ 278 ::(2007) 1 Jab LJ 102 ::(2007) 1 UPLBEC 218 ::AIR 2007 SC (Supp) 1903 ::(2006) 7 Supreme 758 ::(2006) 8 SCJ 30

Supreme Court Of India

(From : Madhya Pradesh)

Hon'ble Judge(s): Arijit Pasayat, Lokeshwar Singh Panta , JJ

Central Reserve Police Force Act (66 of 1949) , S.18— Central Reserve Police Force Rules (1955) , R.27— Misconduct and negligence/remissness in discharge of duty - Imposition of punishment - Quantum - Interference by Court - High Court set aside order of removal from service - High Court only stated that defence of respondent was not duly considered - No reason indicated for coming to conclusion that punishment was shockingly disproportionate - High Court's order, therefore, reflects non-application of mind - Liable to be set aside - Matter remitted to re-hear question of quantum of punishment. Misc. Petn. No. 2150 of 1992, D/- 23-6-2005 (MP), Reversed. (Para 18)