Section 25A in The Delhi Police (Punishment and Appeal) Rules, 1980
25A. [ Revision. [Rules 25-A to 25-C lidded by Notification No. F-5/132/81-Home (P) Estt. dated 20-7-1983.]
- A Government servant whose appeal has been rejected will not be entitled to file a second appeal. Such Government servant may however, file a revision within a month of receipt of appellate order by him to the authority superior to the appellate authority on grounds of material irregularity or illegality in the proceedings provided that no application for revision of an order of the Lt. Governor shall lie. The revisioner authority thereupon-(i)Confirm or modify the impugned order; or(ii)accept the revision petition and set aside the order of the appellate authority; or(iii)reduce the punishment; or(iv)impose any penalty where no penalty has been imposed; or(v)disagree with the disciplinary/appellate authority, and enhance the punishment; or(vi)remit the case to the authority which made the order or any other authority to make such further enquiry as it may consider proper in the circumstances of the case; or(vii)pass such other orders as it may deem fit.Provided that no orders imposing or enhancing any penalty shall be made by any revising authority unless the Govt, servant concerned has been given a reasonable opportunity of making a representation against the penalty proposed or against the enhancement of the penalty imposed by the order sought to be revised and if no enquiry under Rule 16 has already been held in the case then no penalty, as prescribed in clauses (i) to (vii) under Rule 5 shall be imposed except an enquiry in the manner laid down in Rule 16;Provided further that no power of revision shall be exercised unless-(i)The authority which made the order in appeal; or(ii)the authority to which an appeal would lie where no appeal has been, preferred is subordinate to him; or(iii)no proceedings for revision shall be commenced until after-(a)the expiry of period of limitation for an appeal; or(b)the disposal of the appeal where any such appeal has been preferred.(iv)an application for revision shall be dealt with in the same manner as if it were an appeal under these rules.(v)every order passed on revision shall contain the reasons therefor. A copy of every revision order shall be given to the Government servant concerned free of cost.
