RATAN SINGH SILAWAT Vs. STATE OF M.P.

JUDGEMENT

(1.) Since common questions of fact and law are involved, all the six appeals have been taken up for analogous hearing and are being decided by this common order.

(2.) All these intra court appeals filed u/S. 2(i) of M.P. Uchcha Nyayalay (Khand Nyay Peeth Ko Appeal) Adhiniyam, 2005 (for brevity Adhiniyam 2005) assail the common orders passed on different dates in a bunch of petitions including W.P. 10232/20 by the learned single judge while exercising writ jurisdiction u/Art. 226/227 of the Constitution, disposing of the petitions in question relegating the petitioners to avail remedy of statutory appeal against the order of minor punishment of withholding of one increment non-cumulatively after relying upon the decision of Single bench of this court dated 17/01/2020 in W.P. 37/2020 (Dharmendra Kaushik (D.K.Kaushik) Vs. Madhya Pradesh Madhya Kshetra Vidyut Vitaran Co. Ltd and referring to the decision of Apex Court in O.K.Bharadwaj Vs. Union of India and others reported in (2001) 9 SCC 180.

(3.) The employee who is appellant herein on being dissatisfied by the order of learned single judge has approached this court in the present appeal primarily raising the following grounds:-