SUNIL KUMAR TIWARI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Challenge in the present writ petition is to the order dated 1.11.2008, Annexure P-19, whereby the petitioner has been inflicted with an order of punishment of stoppage of two increments with cumulative effect and the challenge also is to the order dated 24.8.2009, Annexure P-1, whereby the appeal preferred against the order of punishment has been rejected.

(2.) In addition to the grounds of challenge to the impugned order of punishment, the petitioner also assails the order of appellate authority, stating that the order of the appellate authority is a non-speaking order and that it has been passed in a mechanical manner in total non-application of mind and without discussion whatsoever except for a one line order of rejection.

(3.) Facts leadings to the writ petition are that the petitioner was issued with a charge-sheet whereby so far as charge no.1 is concerned, it was charged that the petitioner accompanied a team from Chhattisgarh in the National School Games held at Goa without any prior sanction, permission or authority to the competent authority thereby committing a misconduct as is envisaged under Rule 3 of the Chhattisgarh Civil Services (Classification, Control & Appeal), Rules 1965. Charge no.2 was that of misbehaving with a female traveler inasmuch as removing the mobile phone of the said lady traveler and putting it in the bag of one of the women football players from Bilaspur zone and thereby causing an unruly scene in the train.