AJAY KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner impugns the order of the Uttarakhand Public Services Tribunal, by which the Claim Petition filed by him was rejected. He further seeks to quash orders dated 21.09.2010 and 08.04.2011 passed by the Disciplinary Authority and the Appellate Authority respectively. He also seeks consequential benefits.

(2.) The petitioner was proceeded against by imposition of minor penalty. After considering the explanation given by him, the Authority imposed penalty of censure and also of withdrawal of one increment. The appeal carried by the petitioner came to be rejected vide order dated 08.04.2011. He approached the Uttarakhand Public Services Tribunal by filing Claim Petition No. 40/SB/2014. It is the same Claim Petition, which has been rejected by order dated 20.11.2015. Hence, these orders are put in issue in this writ petition.

(3.) We heard Mr. Anil Kumar Joshi, learned counsel on behalf of the petitioner and Mr. Anil Kumar Bisht, learned Standing Counsel on behalf of the State of Uttarakhand/respondents.