SUNIL KUMAR BADONIYA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) Petitioner, a retired employee has filed this present petition being aggrieved by the order dated 9/1/2018 by which the State government has passed an order withholding salary for the period the petitioner was under suspension.

(3.) The facts of the case reveal that the petitioner at the relevant point of time was working on the post of Vikaskhand Shiksha Adhikari, Dewas and a charge sheet was issued by the competent authority on 20/8/2013. In the charge sheet it was stated in respect of charge number one that the petitioner was called for a meeting and reached the venue of the meeting with a delay of 1/2 an hour at 12.15 PM. The second charge was that he has not carried out inspection and has not submitted the report in respect of the inspection. An enquiry was held and thereafter charge number one was proved meaning thereby that he has not attended the meeting in time. The petitioner did submit the reply and also before the enquiry officer stated categorically that on account of break down of his vehicle he was not able to reach in time and there was no deliberate attempt on his part so far as the delay in reaching the meeting place is concerned. Though, the charge sheet was issued in 2013 but the final order has been passed only on 9/1/2018 and it has been stated that the petitioner shall not be entitled for full salary for the period he was under suspension.