GIRRAJ SINGH DANDOTIYA Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) PETITIONER has assailed the punishment order dated 27 -02 -2013 whereby the punishment of stoppage of two increments without cumulative effect is imposed on the petitioner. Disciplinary authority opined that suspension period shall be treated as spent on duty but petitioner shall get only subsistence allowance for the said period. Punishment order was unsuccessfully challenged in appeal and the appellate authority by order dated 15 -10 -2013 affirmed the order of punishment.

(3.) PRAYER is opposed by Shri Raghvendra Dixit, Government Advocate.