JAI PRAKASH SONAKIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition assails the order dated 07.02.2020 wherein punishment of stoppage of 2 increments with cumulative effect in inflicted on the petitioner by the respondent no.2, The Commissioner, Public Instruction.

(2.) The singular ground raised by the petitioner is that a show-cause notice dated 10.07.2019 (Annexure P/2) was issued to the petitioner. Petitioner filed his reply and put forth his defence by stating the facts which is evident from reply dated 20.07.2019 (Annexure P/3). In rejection order, no reasons are assigned as to why in the opinion of learned Commissioner reply is not satisfactorily.

(3.) Prayer is opposed by the learned panel lawyer for the respondent State.