NARAYAN PRASAD DEHARIYA Vs. STATE OF M.P.

JUDGEMENT

(1.) THE petitioner by way of filing the present petition has challenged the order dated 22nd March, 2000 (Annexure -P -1). This is the order of punishment, imposed on the petitioner by directing to withhold one annual increment without cumulative effect which is a minor penalty. The petitioner was issued a show -cause notice on 6.5.1995 in relation to the period from 17.7.1985 to 4.8.1990 when he was posted as a Deputy Collector at Sehdol. The following charges against the petitioner were framed.

(2.) IT is contended on behalf of the learned Counsel appearing for the petitioner that a reply to the said show -cause notice was filed on 11.11.1998. It is submitted that the allegations even though were denied by the petitioner but there had been no consideration to the reply so filed by him.

(3.) LEARNED Counsel appearing for the petitioner submitted that the charges which were framed no disciplinary action could have been taken against the petitioner.