RAJKUMAR TIWARI Vs. STATE OF M.P.

JUDGEMENT

(1.) The present petition is filed under Article 226 of the Constitution of India seeking quashment of the show cause notice dtd. 21/10/2011 and also the charge sheet dtd. 13/7/2016 issued by the respondent no.1 and also prayed for a direction to release the retiral dues of the petitioner.

(2.) That petitioner was initially appointed as Sales Tax Officer through the examination conducted by the Respondent No. 3. Thereafter, he has been promoted to the post of Assistant Commissioner and worked from 11/5/1999 to 29/7/2006 at the Zonal Office-2, Indore.

(3.) On 21/10/2011, respondents issued a Show Cause Notice to the petitioner stating, why three annual increment with cumulative effect should not be stopped. The aforesaid show cause notice issued by the respondents related to the 5 to 6 years old incident and therefore, petitioner was unable to submit reply on the basis of the memory and therefore, demanded the document and information from the respondent. On the basis of some of the information, petitioner submitted his reply to the Show Cause Notice.