RISHI GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A.R. Malhotra, the learned counsel for the petitioner and Ms. Zairemsangpuii, learned CGC for all the respondents.

(2.) By filing this writ petition, the petitioner has challenged the Order dated 30.08.2016 (annexure-5) and the Order dated 09.01.2018 (annexure- 8), whereby a penalty of withholding of one increment of pay for one year has been imposed upon the petitioner and the review petition preferred against the said orders was rejected respectively.

(3.) Brief facts of the case as projected by the petitioner may be narrated at the outset.