RAMJI RAM MANJHI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This writ petition has been filed by the petitioner assailing legality, validity and correctness of order dtd. 14/2/2014 (Annexure P/1), by which the appeal preferred by the petitioner challenging order dtd. 28/1/2002 (Annexure P/8), whereby the petitioner was inflicted with penalty of stoppage of five annual increments with cumulative effect and recovery of Rs.21,407.00, in exercise of powers under Rule 10 of the Chhattisgarh Civil Services (Classification, Control and Appeal) Rules, 1966 (henceforth shall be referred to as the "CCA Rules, 1966"), has been rejected.

(2.) The aforesaid challenge has been made on following factual background :-

(3.) In this writ petition, it has been pleaded that the disciplinary authority exceeded its powers, while exercising powers conferred under Rule 15(2) of the CCA Rules, 1966, and, therefore, the impugned orders are liable to be set aside.