ARUN KUMAR RAGHUWANSHI Vs. STATE OF M. P.

JUDGEMENT

(1.) With the consent finally heard.

(2.) The petitioner is aggrieved by order dated 13.05.2016 whereby a punishment of stoppage of two annual increments was imposed on him. He is also aggrieved by appellate order dated 23.03.2017 whereby appellate authority without application of mind and without assigning reason rejected the appeal.

(3.) Learned counsel for the petitioner on the strength of order passed in W.P. No.4185/2017 (Dinesh Upadhyay vs. State of M.P.) argued that the present case is squarely covered by the order of this Court. Learned Panel Lawyer for the respondent/State opposed the same.