NARINDER KUMAR SHARMA Vs. Y.S. PARMAR UNIVERSITY

JUDGEMENT

(1.) DISCIPLINARY proceedings were initiated against the petitioner and charge sheet was served on him on 4th October, 2002. Shri O.P. Sharma was appointed as Inquiry Officer. He submitted report to the disciplinary authority on 10.11.2004. Copy of the inquiry report was supplied to the petitioner on 15th December, 2004. He filed reply to the same vide Annexure A -10, dated 19th January, 2005. The disciplinary authority imposed the following penalty vide order dated 23rd March, 2005 (Annexure A -11) upon the petitioner: - NOW, THEREFORE, in exercise of the powers delegated to the undersigned vide Sr. No.16 of the schedule of delegation of administrative powers, it is ordered that the pay of Shri Narinder Kumar Sharma, -Personal Assistant, Office of the Director of Research, UHF, Nauni (Solan) be reduced by 12 stages from Rs.9200 (which he will get as on 1.12.2004 after taking into account the period from 13.3.2002 to 15.4.2002, 18.4.2002 to 18.8.2002 as dies -non and also the period from 13.11.2002 to 9.4.2003 treated as dies -non separately vide Order No.UHF.Reg.Estt -I/2 -339/86/II/ -373 -74 dated 5.4.2002) to Rs.6400 in the time scale of pay for a period of four years with effect from the date of issue of this order. It is further directed that Shri Narinder Kumar Sharma, PA will not earn increments or pay during the period of reduction and that on the expiry of this period, the reduction will have the effect of postponing his future increments of pay. -

(2.) THE petitioner preferred an appeal against order dated 23rdMarch, 2005 to the Chancellor of the respondent -University on 8th April, 2005. Same was rejected by the Chancellor on 4th July, 2006. The orders passed by the disciplinary authority and the appellate authority are non -speaking orders.

(3.) IN the present case, the disciplinary authority has not considered all the points raised by the petitioner in his representation made against the inquiry report.