ANIL KUMAR BIMAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of aforementioned two writ petitions i.e. CWP No.20138 of 2010, wherein challenge is to the imposition of penalty of stoppage of two annual grade increments without cumulative effect imposed vide order dated 07.07.2010 and CWP No.1973 of 2012, wherein challenge is to the order dated 16.02.2011, whereby the petitioner was prematurely retired from service.

(2.) Firstly, we shall take up the writ petition challenging the order of minor penalty of stoppage of two annual grade increments without cumulative effect. The petitioner joined as Sub Judge (III Class) on 13.07.1984 and was promoted as Additional District & Sessions Judge.

(3.) The petitioner joined as Additional District & Sessions Judge, Sirsa on 02.02.1998. An appeal titled 'Bali Singh etc. Vs. Jaspal Singh etc.' was entrusted to his Court, which came up for hearing for the first time on 24.02.1998 before him and adjourned to 30.03.1998. However, on 17.03.1998, on an application filed by the counsel for the appellant Bali Singh, the hearing of the said appeal was advanced to 25.03.1998, when counsel for the other side conveyed no objection. The final order in the appeal was pronounced on 30.03.1998.