DHAN SINGH PATEL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present writ petition has been filed assailing the order (Annexure P/1) dtd. 13/12/2011, passed by the Disciplinary authority imposing the punishment of stoppage of two increments with cumulative effect. The challenge also is to the order (Annexure P/2) dtd. 14/5/2012, by which the appeal against the punishment order has been rejected by the Appellate authority.

(2.) The brief facts of the case is that the petitioner while working as an Assistant Project Officer under the respondent No.3 was served with a charge sheet on 5/4/2000, thereafter the Disciplinary authority appointed the Collector as the Inquiry Officer to inquire into the charges which have been leveled against the petitioner.

(3.) The Collector instead of conducting an inquiry further appointed the Additional Collector as an Inquiry Officer to inquire into the charges which have been leveled against the petitioner. Thereafter the Additional Collector submitted his inquiry report on 26/5/2010 based upon which the Disciplinary authority vide the impugned order is said to have imposed the order of punishment of stoppage of two annual increments with cumulative effect. The appeal preferred against the said order too stood rejected vide Annexure P/1 and P/2 respectively.