KALAWATI Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The instant appeal under Clause X of the Letters Patent is directed against the order dated 9.8.2010 passed by the Learned Single Judge upholding the punishment of stoppage of four increments with cumulative effect, which has been inflicted upon the appellant for her acts of insubordination; despite the refusal she not only went to foreign country but also pre-fixed her leave with summer vacations.

(2.) After holding an inquiry into the matter and following the procedure laid down in the relevant rules, the competent authority passed the order of punishment against the appellant. Neither before the learned Single Judge nor before us, anything has been pointed out, which may lead to a conclusion that the inquiry has not been held in accordance with the rules or the appellant has suffered any prejudice. We find that punishment is commensurate with the misconduct committed by the appellant.