GANAPATI Vs. MANAGEMENT OF NWKRTC

JUDGEMENT

(1.) The petitioner, who is working as Conductor with the respondent Corporation, has approached this Court seeking for the following reliefs:

(2.) Heard the learned counsel appearing for the parties.

(3.) On the allegation of misconduct, the petitioner was issued with a show cause notice, which was followed with the charge sheet. The petitioner had submitted his reply to the same. However, without holding any enquiry, the disciplinary authority had passed an order imposing the punishment of withholding two increment of the petitioner with cumulative effect. The said order was questioned by the petitioner before the Appellate Authority, who had dismissed the appeal, vide order at Annexure-F, dtd. 13/10/2012. Being aggrieved by the same, the petitioner is before this Court.