U.S.DAHARWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Proceedings of this matter have been taken-up through video conferencing.

(2.) The petitioner herein calls in question legality, validity and correctness of the order dtd. 27/8/2013 (Annexure P-12) passed by the Board of Directors by which the said authority has dismissed the appeal of the petitioner affirming the order dtd. 28/7/2009 (Annexure P-8) passed by the disciplinary authority imposing punishment of reduction in lower pay scale and imposing recovery of Rs.42,41,693.00.

(3.) Mr.Ashok Kumar Swarnkar, learned counsel for the petitioner, would submit that the appellate authority/Board of Directors has dismissed the appeal filed by the petitioner without assigning any reasons, which is in teeth of the provisions contained in Regulation 139 of the Chhattisgarh Van Vikas Nigam Karmchari Sewa Adhiniyam, 1984 (hereinafter called as 'Regulation 1984'). Therefore, the order of the appellate authority deserves to be set aside.