STATE OF M P Vs. S R SONWANI

JUDGEMENT

(1.) THROUGH this petition, order of the State Administrative Tribunal dated 8-3-1999 has been challenged by the State. Before we advert to the submissions advanced by learned Counsel for parties, it would be necessary to mention some facts.

(2.) RESPONDENT was Assistant Commissioner, Tribal Development Department, Govt. of M. P. , posted at Sidhi. For committing some financial irregularities, departmental enquiry was started against him under Rule 16 of the M. P. Civil Services (Classification, Control and Appeal) Rules, 1966, (for short, "c. C. A. Rules, 66" ). The respondent was visited with penalty of stoppage of three increments with cumulative effect.

(3.) AGAINST the penalty, appeal was filed before the Governor of the State. While it was pending consideration and decision, respondent moved the Tribunal through O. A. No. 3428/98 which has been allowed by the decision impugned in this case.