NAND LAL Vs. STATE OF H.P.

JUDGEMENT

(1.) 1. The disciplinary proceedings were initiated against the petitioner vide memorandum dated 8.9.1995. The Assistant Commissioner to Deputy Commissioner was appointed as Inquiry Officer. He submitted report to the Disciplinary Authority on 9.9.1996. The petitioner was absolved by the Inquiry Officer. The Disciplinary Authority disagreed with the report of the Inquiry Officer and appointed new Inquiry Officer on 31.10.1996. He submitted report to the Disciplinary Authority. A show -cause notice was issued to the petitioner on 20.8.1997. He filed reply to the same on 10.9.1997. The Disciplinary Authority vide order dated 23.6.1998 imposed the penalty of with -holding of three increments with cumulative effect. He preferred an appeal/representation to the Divisional Commissioner on 27.7.1998. He allowed the same on 21.2.2000. The matter was remanded back to the Disciplinary Authority. The Disciplinary Authority again passed order dated 24.4.2000 whereby penalty of with -holding of three increments with cumulative effect was imposed. He preferred an appeal before the Financial Commissioner on 22.5.2000. The same was rejected by him on 21.3.2001.

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