NAZRA KHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for the following substantive reliefs:-

(2.) The facts necessary for adjudication of this petition are as under:-

(3.) The grievance of the petitioner is that she was directly served with an order dtd. 27/11/2021 issued by the Conservator of Forest, Nahan Circle, Nahan, whereby a penalty has been imposed upon the petitioner by withholding two annual grade increments with cumulative effect under Rule 11(iv) of CCS(CCA) Conduct Rules with a bar on promotion during this period. As per petitioner, before imposition of penalty, she was not heard and even inquiry report was not supplied to her.