GAURAV JOSHI Vs. UNION OF INDIA

JUDGEMENT

(1.) IN all these writ petitions, the petitioners challenge the impugned order, more particularly, the direction regarding withholding of increment with cumulative effect. It is not in dispute that after enquiry, the original authority imposed a punishment of withholding increment with cumulative effect for certain period. It is further seen that in the appeal/revision though the period alone was reduced, the appellate and revisional authorities confirmed the punishment of withholding increment with cumulative effect. The said order/orders are under challenge in these writ petitions.

(2.) IN view of the limited question and the order to be passed hereunder, we are of the view that it is unnecessary to refer all the factual matrix as stated in the affidavit and in the counter affidavit.