M ASHOK SINGH Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) Heard both sides.

(2.) The petitioner filed O.A.No.1580 of 2007 seeking to set aside the order, dated 14-08-2006, passed by the Director General of Police, A.P., Hyderabad-1st respondent, confirming the order passed by the Commissioner of Police, Hyderabad-2nd respondent, dated 18-02-2006, wherein and whereby the petitioner was imposed punishment of postponement of increments for two years with effect on future increments and pension and treating the suspension period from 30-05-2003 to 31-03-2004 as "Not on duty'". The Tribunal vide its order, dated 22-02-2008, while confirming the punishment of postponement of increments for two years with effect on future increments and pension, set aside the order with regard to treating the suspension period from 30-05-2003 to 31-03-2004 as "Not on duty'" and remitted the matter to the disciplinary authority i.e., the Commissioner of Police, Hyderabad, to give an opportunity to the petitioner in accordance with Rule 54 (b) of Fundamental Rules and pass appropriate orders. Pursuant to the remand, the 2nd respondent issued a show cause notice to the petitioner and the petitioner, having received the show-cause notice, failed to submit his explanation, but, however, the 2nd respondent passed an order, dated 01-08-2008, in proceedings D.O.No.2664/ L&O/B3/587/2003, treating the period of suspension from 30-05-2003 to 31-03-2004 as 'eligible leave'.

(3.) The grievance of the petitioner is only with regard to imposition of punishment of postponement of increments for two years with effect on future increments and pension. Aggrieved thereby, the present writ petition is filed.