BABULAL K DARJI Vs. HIGH COURT OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed to quash and set aside the order passed in Departmental Inquiry No. B. 1319/1993 dated 08.04.1999, whereby, the punishment of with-holding of two annual increments for a period of two years without future effect was imposed on the petitioner as also the order dated 30.06.2000 passed in Review Application preferred by the petitioner, which was dismissed and to grant all consequential benefits.

(2.) The facts in brief are that while the petitioner was working as a Section Officer in the Nazir Department of this High Court, he was served with a show cause notice dated 01.06.1992 in connection with some alleged irregularity committed by him in respect of purchase / supply of air-condition machines. Departmental inquiry was initiated against the petitioner and ultimately, vide order dated 08.04.1999, a penalty of stoppage of two annual increments without future effect came to be imposed upon him.

(3.) Against the said order, the petitioner had filed S.C.A. No.3588/1999 before this Court. The said petition came to be allowed vide order dated 01.11.1999. The Registry preferred L.P.A. No.1643/1999 against the said order. However, the said appeal came to be disposed of vide order dated 16.03.2000 on the statement made by the petitioner-delinquent that he would withdraw the original petition being S.C.A. No.3588/1999 with a view to approach the Hon'ble the Chief Justice of this Court for review of the order of punishment. Consequently, the order dated 01.11.1999 passed in S.C.A. No.3588/1999 stood revoked.