B L SATYARTHI Vs. STATE OF M P

JUDGEMENT

(1.) This appeal has been filed by the appellant under Section 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyaya Peeth Ko Appeal) Adhiniyam, 2005 calling in question tenability of an order dated 4.12.2008 passed by a learned Single Judge of this Court dismissing the writ petition filed challenging an order of punishment Annexure P/6 dated 28.8.2000, imposing a penalty of down grading in pay for a period of four years.

(2.) Facts in nut-shell goes to show that the appellant B. L. Satyarthi was working as a Range Officer in the Forest Department. At the relevant time when the cause of action for initiating the present proceedings commenced, he was a Forest Ranger working in the Forest Department, a Class 2 Gazetted post in terms of the Rules framed under Article 309 of the Constitution by the State of Madhya Pradesh.

(3.) The Madhya Pradesh Rajya Van Vikas Nigam is an independent autonomous Corporation. In the year 1988 appellant was sent on deputation to the Madhya Pradesh Rajya Van Vikas Nigam and while so working in the said Nigam on deputation, a notice for proposing recovery against him was issued by the Nigam (Corporation) on 12.8.1989 and it seems that certain recoveries were also ordered thereafter. Be it as it may be, the appellant continued on deputation in the Corporation upto 6.11.1989 when he was repatriated back to the parent Department namely the Forest Department and he joined the parent department immediately after 6.11.1989.