KHEMRAJ PATEL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in this batch of writ petitions is to the order passed by the Managing Director, Chhattisgarh State Marketing Federation-880, by which the stoppage of two increments of the petitioners with cumulative effect has been ordered. In addition there was also an order of recovery of amount made against the loss sustained by the respondent Federation.

(2.) At this juncture it has been informed that against the impugned order, the petitioners have preferred an appeal before the Managing Director who is appellate authority and the Managing Director in turn has seized of the appeal.

(3.) The limited contention of the petitioners is that though the appeal has been seized by the Managing Director and it is in the process of being heard, the Respondent Authorities have initiated steps for recovering the amount of loss which has been alleged to have been caused at the hands of the petitioners.