SANTRAM SINHA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Petitioner herein calls in question the order dtd. 17/09/2013 (Annexure P/1) passed by respondent No. 2 dismissing the mercy appeal of the petitioner affirming the order dtd. 09/01/2013 (Annexure P/1A) passed by which the Appellate Authority has affirmed the order dtd. 07/11/2012 (Annexure P/2) of the Disciplinary Authority imposing punishment of reduction in pay scale by one increment with cumulative effect upon the petitioner effecting the future increment of pay, pension etc.

(2.) Mr. Ritesh Giri, learned counsel for the petitioner, would submit that petitioner's appeal has been decided by the Appellate Authority in the most casual and perfunctory manner without following Rule 27(2) of Chhattisgarh Civil Services (Classification, Control and Appeal) Rules, 1966, as such, the order dtd. 09/01/2013 (Annexure P/1A) passed by the Appellate Authority deserves to be set aside. He would also submit that the mercy appeal filed by the petitioner has also been dismissed summarily, as such, the order dtd. 17/09/2013 (Annexure P/1) also deserves to be dismissed.

(3.) Mr. Siddharth Dubey, learned State counsel, would oppose the submission made by learned counsel for the petitioner and submit that the instant writ petition deserves to be dismissed.