RAM KUMAR SHARMA Vs. STATE OF M.P.

JUDGEMENT

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

(2.) Challenge is to an order dated 06/02/2019 passed in Writ Petition No.1008/2015.

(3.) The Writ Petition was directed against the order dated 29/10/2011 passed by Superintendent of Police, Bhind, inflicting the penalty of stoppage of one increment with cumulative effect for a period of one year and directing that the period of suspension from 12/10/2010 to 01/11/2010 shall be treated as suspension. The Appellant had also challenged the order dated 16/05/2012; whereby, the Appellate Authority dismissed the Appeal.