UDAI SHARAN BHATNAGAR Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed the present writ petition challenging the order of punishment dated 5/10/2005 issued by the respondent no.4 by which the petitioner's two increments have been ordered to be withheld without cumulative effect as well as the order dated 5/04/2007 by which an appeal has been preferred against the said order.

(2.) The petitioner was initially appointed on the post of Sub-Engineer in the Rural Engineering Services. That he was served with a charge-sheet dated 4/06/2005 issued by respondent no.4 under Rule 14(4) of M.P. Civil Services(CCA) Rules, 1966(hereinafter referred to as ..."Rules of 1966") alongwith the statement of allegations, list of documents and list of witnesses.

(3.) The petitioner vide his reply to the said charge-sheet denied all the allegations made therein. Thereafter, the respondent no.4 had issued an order dated 5/10/2005 stating that the charges levelled against the petitioner is found proved and petitioner has committed misconduct within the meaning of M.P. Civil Services (Conduct) Rules, 1965 and consequently, the respondent no.4 has issued an order of punishment withholding two increments of the petitioner without cumulative effect. Being aggrieved by the said order, the petitioner has preferred an appeal before the respondent no.1. The said appeal was dismissed by the respondent no.1 vide order dated 5/04/2007. The petitioner, thereafter, preferred a review petition before the His-Excellency Governor of M.P. on 12/07/2007, which was not decided for more than 6 months and, therefore, the petitioner has filed the present petition.