SANTOSHI LAL BATHAM Vs. STATE OF M.P

JUDGEMENT

(1.) The petitioner has filed this writ petition challenging the order dtd. 3/5/2012 (Annexure P/2), whereby punishment of stoppage of two increments without cumulative effect has been inflicted upon him under Rule 19 of the M.P. Civil Services (Classification, Control and Appeal) Rules, 1966, by the Disciplinary Authority. The petitioner has also challenged the order dtd. 25/7/2017 (Annexure P/1), whereby the appeal filed by him against the punishment order has been rejected.

(2.) The petitioner was substantively holding the post of Assistant Engineer in the Public Health Engineering Department and at the relevant time he was holding the current charge of the post of Executive Engineer and was posted at Shivpuri. He was appointed as OIC in relation to W.P. No.490/2009 pending before this Court. The aforesaid writ petition was disposed of by this Court vide order dtd. 6/4/2010. Thereafter, SLP was filed before Apex Court, against the order of this Court, on 15/2/2011 which was dismissed by the Hon'ble Supreme Court on the ground of delay as well as on merits.

(3.) A show-cause notice was issued to the petitioner on 9/9/2010, whereby it was alleged that the petitioner, being OIC of the aforesaid case, failed to take immediate steps for filing of SLP before the Apex Court as a result of which the SLP was dismissed. The petitioner submitted his reply on 15/2/2011 explaining the steps taken by him for purposes of filing the SLP. He claimed that he took all the steps diligently for purposes of filing SLP.