R.D. PACHORIYA Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking following relief:-

(2.) By the impugned order dated 30th of May, 2022, Collector Gwalior has imposed the punishment of stoppage of increment with cumulative effect. The petitioner without availing the statutory remedy of appeal has approached this Court directly. Accordingly, on 11/10/2022, the following order was passed :-

(3.) Thereafter on 17/10/2022 two weeks' time was granted to the State counsel to comply the order dtd. 11/10/2022. On 11/11/2022, further time was granted to the State to comply the order dtd. 11/10/2022. On 5/12/2022, a statement was made by the counsel for the State that in spite of various communications with the Collector, Gwalior, he has not provided any circular/instructions to show that the Collector is a competent authority to impose major penalty on Class III and Class IV Employees and, accordingly, a day's time was granted failing which, the Collector, District Gwalior was directed to remain present before this Court.