MUKESH PARASHAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.3729/2026, which is an application for condonation of delay.

(2.) Brief facts of the case are that the appellant was posted as Forest Guard at Beat Ranipura (North), Forest Division Sheopur, during the period from 1/8/2019 to 10/10/2020. On account of negligent discharge of duties as Forest Guard during the said period, the appellant was placed under suspension on 7/10/2020. A charge-sheet under Rule 14 of the Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966, (hereinafter referred to as "Rules 1966") was issued on 26/11/2020 levelling the charge that during the posting as Forest Guard at Beat Ranipura (North), Forest Division Sheopur from 1/8/2019 to 10/10/2020, the appellant failed to carry out regular patrolling in forest, "he was negligent in securing norms and he failed to stay at headquarter". A regular departmental enquiry was conducted wherein, charge levelled against the appellant was found proved. The Enquiry Officer submitted its report on 8/7/2021. Copy of the enquiry report was forwarded by the disciplinary authority/respondent No.3 to the appellant vide letter dtd. 8/7/2021 and he was asked to give his explanation to the findings recorded by the enquiry officer. The appellant submitted his explanation on 26/7/2021.

(3.) Respondent No.3 thereafter, considered the enquiry report, passed the order on 25/10/2021 imposing the punishment of stoppage of one increment without cumulative effect and also directed for recovery of loss caused to the government to the tune of Rs.6808.00 which was directed to be recovered in four installments from the appellant's salary.