SHAILENDRA Vs. STATE OF M.P.

JUDGEMENT

(1.) This order will govern disposal of W.P.No. 7434/2006 (s) & W.P. No. 11196/2010(s) as both these writ petitions have been filed by same petitioner and they are in respect of inter-related issues.

(2.) In WP No. 7434/2006 (s) petitioner has challenged the order dated 26/10/2006 whereby for the period from 23/12/2001 to 30/8/2004 petitioner has been denied the suspension allowance and period from 1/9/2004 to 1/5/2005 has been treated to be a period of unauthorized absence and appropriate action for this period has been proposed. The petitioner has also challenged the order dated 8/1/2007 by which period from 23/12/2001 to 30/8/2004 and 1/9/2004 to 1/5/2005 has been treated to be dies-non.

(3.) In WP No. 11196/10(s) petitioner has challenged the order dated 8/6/2010 by which major penalty of withholding of two increments with cumulative effect has been imposed.