V P ZINJUWAIDA Vs. DY SECRETARY

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has challenged the order dated 15.2.1995 imposing penalty of stoppage of one increment with future effect after concluding the inquiry, which had been initiated pursuant to the chargesheet dated 24.4.1989 in respect of the irregularities and/or the negligence in making more payment then required for the work, which was being executed in the year 1982-83. Along with petitioner, five co-employees holding different positions were issued chargesheet in respect of the said construction work. The joint inquiry was conducted in respect of all these employees and the Inquiry Officer submitted his report on 24.5.1994. The Inquiry Officer in his report has held the first charge is proved against the petitioner, whereas, the second charge is held not to be proved. Based upon this report of the Inquiry Officer, an opportunity was afforded to the petitioner. Ultimately the impugned order dated 15.2.1995 came to be passed.

(3.) This matter was admitted by this Court (Coram: Ms. R.M.Doshit, J.) vide order dated 4.3.1997.