GURU GHASIDAS CENTRAL UNIVERSITY Vs. ASHISH RASTOGI

JUDGEMENT

(1.) Both the above writ appeals arise out of common order and therefore, they were heard together and are being decided by this common order.

(2.) Appellant University filed W.A. No.440/2021 challenging legality and sustainability of order dtd. 24/11/2021 passed in WPS No.1154/2012 by which learned Singe Judge allowed writ petition in part, held punishment of removal from service to be disproportionate, modified punishment of dismissal from service into stoppage of one increment with non-cumulative effect and directed for reinstatement of respondent forthwith with all consequential service benefits.

(3.) Appellant Employee also filed W.A. No.23/2022 challenging imposition of penalty of stoppage of one increment with non- cumulative effect vide order dtd. 24/11/2021 passed in WPS No.1154/2012.