DEVINDER KUMAR Vs. PSPCL

JUDGEMENT

(1.) Petitioners herein are serving as a Shift Chemist and Lab Assistant, respectively, under the Punjab State Power Corporation Limited.

(2.) Challenge in the instant petition is to the orders dtd. 28/10/2015 (Annexure P-19 colly) imposing upon the petitioners the major penalty of stoppage of three annual increments with cumulative effect. Further challenge is to the orders dtd. 17/5/2017 and 19/7/2017 (Annexure P-21 colly) whereby the appeal preferred by the petitioners, has been dismissed and affirming the major penalty imposed.

(3.) Having heard counsel for the parties at length, this Court is of the considered view that the legality of the orders dtd. 28/10/2015 (Annexure P-19 colly) passed by the Disciplinary Authority, imposing the major penalty of stoppage of three annual increments with cumulative effect need not be gone into at this stage. Such view is taken for the reason that the facts of the present case make out a case for remand to the Appellate Authority for reconsideration.