NARAYANAPPA Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) In this writ petition, the petitioner has challenged the order dtd. 29/6/2011 (Annexure-D), passed by respondent No.2 imposing the punishment of withholding increment of the petitioner for two years.

(2.) It is the case of the petitioner that:

(3.) Heard Smt. Kavitha Jadhav, learned Counsel appearing for Sri. Arun L. Neelopant for the petitioner and Sri. B. S. Kamate, learned counsel appearing for the respondent-Corporation.