DHANI RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) THE disciplinary proceedings were initiated against the petitioner. The Inquiry Officer was appointed. He furnished the report to the Disciplinary Authority. The Disciplinary Authority on 22.8.1990 imposed the following penalty upon the petitioner: - Now therefore, the undersigned keeping in view the facts of the case has come to the decision to impose a minor penalty of withholding of two increments with cumulative effect and the period of willful absence w.e.f. 14.11.1983 to 20.12.1983 and 5.5.1984 to 16.6.1984 is treated as DIES NON. Shri Dhani Ram O.T. will not get any arrear etc. except subsistence allowance which he has already drawn during suspension. However, the period of suspension will be counted towards pension. -

(2.) HE preferred a detailed appeal before the Appellate Authority on 10.11.1990. The appeal preferred by the petitioner was not decided by the Appellate Authority. He approached the learned Himachal Pradesh Administrative Tribunal by way of Original Application. The learned Tribunal on 13.5.1992 directed the Original Application to be treated as representation to the Secretary (Education). He was directed to decide the same within a period of four months. He decided the same on 13.4.1993.

(3.) THE learned Senior Additional Advocate General has argued that though the order dated 13.4.1993 is not very detailed order, but the basic ingredients contained in the appeal have been taken into consideration.