K. SHERIFF Vs. DIRECTOR OF COLLEGIATE EDUCATION

JUDGEMENT

(1.) The order of penalty which was imposed in the year 1999 is sought to be executed through the impugned order in proceedings dated 22.09.2014.

(2.) The petitioner is working in the third respondent college for more than 25 years. On initiation of disciplinary proceedings the punishment of stoppage of two increments with cumulative effect from 17.05.1999, challenging the said punishment order, the petitioner preferred an appeal before the first respondent and the said punishment was confirmed by the first respondent in proceedings dated 21.05.2001. Thereafter, no action was taken by the respondents for long time. All of a sudden the impugned order has been passed after a lapse of about 13years from the appellate order stating that the punishment of cutting increment has not been recovered and therefore, the said punishment is proposed to be recovered in the year 2014.

(3.) The learned counsel appearing on behalf of the writ petitioner made a submission that no doubt the punishment reached the finality. The appeal also rejected. However, no action has been taken by the respondents for the past more than 13 years and suddenly during the year 2014 they have passed the impugned order that too without providing any opportunity to the writ petitioner.