R.C. MISHRA Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed against the order dated 21/7/2014 passed by respondent no.2, by which the minor penalty of stoppage of three increments without cumulative effect was imposed. The appeal filed against the said order has also been dismissed by the respondent no.1 by order dated 27/5/2015.

(2.) The necessary facts for disposal of the present petition in short are that a show-cause notice was issued to the petitioner on the allegation of negligence in discharging the duty. The petitioner filed his reply and denied the allegation. Thereafter, the respondent no.2 considered the reply filed by the petitioner as well as work report sent by Civil Surgeon Morena and by order dated 21/7/2014, it was held that the negligence on the part of the petitioner is writ large and accordingly, the minor penalty of stoppage of three increments without cumulative effect was imposed.

(3.) It is submitted by the counsel for the petitioner that the case of the petitioner is squarely covered by order dated 23/11/2017 passed by the coordinate Bench of this Court in Writ Petition No.7157/2015 (Dr. Anoop Gupta Vs. State of M.P. and others).