BALAK RAM Vs. D T C

JUDGEMENT

(1.) HIMA KOHLI, J. The present writ petition is directed against the notice to show cause dated 2.7.1992 issued by the respondent No.2, and orders dated 29.6.1992 and 17.6.1992 issued by the respondent No.3. Subsequently, the petitioner has given up his prayer assailing the order of punishment dated 17.6.1992.

(2.) A brief narration of the facts is necessary. The petitioner is employed with the respondent No.1 as a Conductor since the year 1981. On 3.1.1991, a charge-sheet was issued against the petitioner to which he filed a reply. Pursuant thereto, inquiry proceedings were held by the respondent and the petitioner participated therein. On the recommendations of the Inquiry Officer, the disciplinary authority issued a notice to show cause dated 1.6.1992 to the petitioner proposing to impose the following punishment on the petitioner: "Stoppage of next due three increments with cumulative effect".

(3.) A reply to the aforesaid show cause notice was duly filed by the petitioner. However, vide order dated 17.6.1992, the punishment as indicated above was imposed on the petitioner and the order attained finality as the petitioner did not challenge the same before the appellate authority.