SANJAY KUMAR GWALIA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the respondents.

(2.) The petitioner is aggrieved by the order imposing punishment of stoppage of four increments with cumulative effect vide Memo No. 4911 dated 11.12.2017 (Annexure-9).

(3.) Mr. Siyaram Sahi, learned counsel for the petitioner submits that the charges levelled against the petitioner has not been proved beyond all reasonable doubts, hence the punishment of stoppage of four increment with cumulative effect is unsustainable. (Emphasis supplied)