R L SAKLANI Vs. HIMACHAL PRADESH HORTICULTURE PRODUCE AND MARKETING PROCESSING CORPORATION LTD AND ANOTHER

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the judgment dated 26.8.2011, made by the learned Single Judge of this Court in CWP No. 8685 of 2010, titled R.L. Saklani versus Himachal Pradesh Horticulture Produce and Marketing Processing Corporation Ltd. and another, whereby the writ petition filed by the petitioner came to be dismissed, for short "the impugned judgment", on the grounds taken in the memo of appeal.

(2.) It appears that appellant-writ petitioner was facing recovery which was drawn against him in terms of charge-sheet dated 26.6.1982. Thereafter a detailed inquiry was conducted and the Disciplinary Authority imposed the penalty of stoppage of three increments vide order dated 11/12.8.1983, vide Annexure P-1 appended to the writ petition, with cumulative effect. That order was subject matter of OA No. 3611 of 1999, was transferred to this Court and registered as CWP(T) No. 6278 of 2008, which was decided by this Court on 5.4.2010 with direction to the Appellate Authority to decide the appeal afresh by a speaking order. Thereafter fresh order was passed by the Appellate Authority on 4.9.2010, against which the petitioner has filed the writ petition, subject matter of the LPA in hand, on the grounds taken therein.

(3.) The writ petition was resisted and contested by the respondents.