OP. SAXENA Vs. STATE OF MP

JUDGEMENT

(1.) THE petitioner while working as Cooperative Inspector was visited with the punishment of stoppage of two increments with cumulative effect. Assailing the aforesaid punishment, an appeal was preferred but it did not meet with success.

(2.) QUESTIONING the validity of the imposition of punishment Mr. Shrivastava, learned counsel for the petitioner, has raised a singular contention, namely, that the stoppage of two increments with cumulative effect being a major penalty could not have been imposed without holding a departmental enquiry. Mr. R.S. Jha, learned Deputy Advocate General, fairly stated that no enquiry was held for imposition of major penalty but an enquiry was held for imposition of minor penalty.

(3.) THIS Court hopes and trusts that they will be well guided in this matter. The writ petition is accordingly disposed of. There shall be no order as to costs.