NATTHULAL JAISWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) NOTICE to the respondents is dispensed with, as Shri Sao, learned Govt. Advocate, appears on behalf of the State/respondents.

(2.) WITH the consent of the parties, the matter is heard finally.

(3.) ON the contrary, Shri Sao, learned Govt. Advocate, submits that Rule 12(3) of the Rules, 1966, clearly provides that the penalty under Rule 10(3) can be imposed by any other authority subordinate to the appointing authority. If the Conservator of Forest is the appointing authority but the Divisional Forest Officer, being subordinate authority can very well imposed minor penalty under Rule 12(3) of the Rules, 1966.