HARI SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) In this petition, the petitioner has prayed for quashing order dated 9.8.2001 (Annexure P6) passed by Financial Commissioner (Revenue), Punjab under Rule 10 read with Rule 5(i) to (iv) of the Punjab Civil Services (Punishment & Appeal) Rules, 1970 (for short the 'Rules') and communications dated 17.6.2002 (Annexure P8) and 21.2.2003 (Annexure P10) vide which he was informed that the appeal filed against the order of punishment has been dismissed.

(2.) The petitioner joined service as Clerk on 1.8.1973 in the office of Financial Commissioner (Revenue). He was promoted as Assistant on 21.11.1977 and as Senior Assistant in 1988. In September, 2000, a regular departmental enquiry was initiated against him under Rule 10 of the Rules on the following charges :-

(3.) The petitioner submitted detailed reply Annexure P5 to controvert the allegations. After considering the same, Financial Commissioner (Revenue), Punjab vide order dated 9.8.2001 (Annexure P6) imposed the penalty of stoppage of one annual increment without cumulative effect. The appeal filed by the petitioner against the order of punishment was dismissed by the State Government and he was informed about this vide Annexure P8, the relevant portion of which is reproduced below :-