P.S.SOLANKI Vs. STATE OF M.P.

JUDGEMENT

(1.) With the consent of learned counsel for the parties the matter is finally heard.

(2.) This appeal under Section 2(1) of the Madhya Pradesh Uchh Nyayalaya (Khand Nyay Peeth Ko Appeal) Adhiniyam, 2005 is directed against the order dated 20.09.2018 passed in Writ Petition No.841/2015(S).

(3.) The issue is as to whether it will be within the competence of the Disciplinary Authority to have issued charge-sheet for major penalty under Rule 14 of Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules 1966 (for brevity "Rules 1966") during pendency of a minor penalty charge-sheet/ notice under Rule 16 of the Rules 1966 for the same charges.