SHANTI MAKWANA HARDING Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Raunak Rao, Advocate for the petitioner and Mr. Manish Salkar, learned Government Advocate for the respondents.

(2.) Rule. Rule is made returnable forthwith with the consent and at the request of learned counsel for the parties. The counsel appearing for the respondents waives service.

(3.) The petitioner challenges the order dated 06.02.2019 imposing upon her a penalty of reduction of rank to a lower stage in the time scale of pay (by one stage) from Rs. 77,700/- to Rs. 75,400/- for a period of three years without any increments during three years with cumulative effect from the date of issue of the order. The petitioner also complains about nonpayment of salary from 01.01.2019 onwards.