SONCHAND BANJARE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Claim of the petitioner is for a direction to the respondents for opening of the sealed cover in respect of the recommendations made by the Departmental Promotion Committee (in short, 'DPC') set up in June, 1990.

(2.) Facts relevant for the adjudication of the case are that the petitioner was appointed in the year 1987 on the post of Naib Tehsildar. In due course of time, he was promoted to the post of Tehsildar. In the course of discharging the duties of Tehsildar, the petitioner was subjected to a disciplinary proceeding wherein a departmental enquiry was initiated in the year 1993. During pendency of the departmental enquiry, the respondents constituted a DPC for promotion from the post of Tehsildar to Deputy Collector. The DPC was held on 2.4.1994. The petitioner since was in the zone of consideration but because of pendency of departmental enquiry, the recommendations of DPC were kept in a sealed cover.

(3.) Subsequently, after the departmental enquiry was over, the petitioner was inflicted with a punishment of stoppage of two increments without cumulative effect and also for recovery of a loss caused of Rs.1230/-, vide order dated 28.10.1995.