LAWS(P&H)-2013-11-405

KIRAN ROSY Vs. STATE OF PUNJAB & OTHERS

Decided On November 18, 2013
Kiran Rosy Appellant
V/S
STATE OF PUNJAB AND OTHERS Respondents

JUDGEMENT

(1.) Challenge in the instant writ petition is to the order dated 10.12.2010 (Annexure P-9), whereby the major penalty of stoppage of two annual increments with cumulative effect was imposed upon the petitioner. Further challenge is to the order dated 15.5.2012 (Annexure P-13), whereby the Memorial submitted by the petitioner against the order of penalty, has been rejected.

(2.) Briefly noticed, the petitioner was issued a charge sheet dated 30.6.2004 under Rule 8 of the Punjab Civil Services (Punishment & Appeal) Rules, 1970 on the following Articles of Charge in relation to her posting as Land Acquisition Collector in the Department of Industries & Commerce, Punjab in the year 1994:-

(3.) The Inquiry Officer appointed to enquire into such charges, furnished an inquiry report dated 2.6.2006 returning findings in favour of the petitioner and thereby exonerating her. However, the competent authority disagreed with the findings of the Inquiry Officer and recorded dissenting note on 13.3.2009 at Annexure P-3 and afforded the petitioner an opportunity to submit a reply to the same. The petitioner duly responded to the same. After consideration of the entire issue the major penalty of stoppage of two annual increments with cumulative effect stands imposed upon the petitioner in the light of order dated 10.12.2010 at Annexure P-9.