(1.) This writ petition is directed against the order dtd. 25/01/2016 (Annexure P-1) passed by the disciplinary authority/respondent No.2, by which the petitioner has been inflicted with minor penalties of stoppage of two annual increments with non-cumulative effect.
(2.) Mr.M.K.Sinha, learned counsel appearing for the petitioner, would submit that the petitioner was only served with show-cause notice and thereafter the disciplinary authority/respondent No.2 has passed the impugned order of punishment and the procedure prescribed in Rule 16(1) of the Chhattisgarh Civil Services (Classification, Control and Appeal) Rules, 1966 (for short, 'the Rules of 1966') has not been followed, which runs contrary to the decision rendered by this Court in Ajeet Singh Jat v. State of Chhattisgarh and others {Writ Petition (S) No.4980 of 2009}, decided on 01/07/2021.
(3.) On the other hand, Mr.Anshuman Shrivastava, learned Panel Lawyer appearing for the respondents/State, would support the impugned order and submit that show-cause notice has been served to the petitioner.