H.L. BISHNOI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petition bearing no. CWP-201-2013 has been filed for quashing of the impugned order dated 24.09.2008/10.10.2008 and 15.09.2011/03.10.2011 imposing punishment of stoppage of one increment with cumulative effect with a further direction to the respondent-authorities to release the annual grade increments to the petitioner for the period of suspension.

(2.) Second petition bearing no. CWP-12314-2013 has been filed for quashing of impugned order dated 21.02012 and the order dated 20.11.2009 with a direction to the respondent to consider and promote the petitioner on the post of executive engineer from the date persons junior to him were promoted.

(3.) Both the petitions are decided vide common order.