DWARIKA NATH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner has filed the present writ petition under Art. 226 of the Constitution of India, assailing the validity and correctness of the order dated 21.11.2005 (Annexure-9) passed by the respondent District Collector, Gaya, the disciplinary authority, whereby, on the basis of findings recorded in a departmental proceeding initiated against the petitioner, he was inflicted upon the punishment of stoppage of four annual increment with cumulative effect. By the aforesaid order it was further directed that the petitioner shall not be paid anything else except the subsistence allowance during the period of suspension.

(3.) The appeal preferred by the writ petitioner against the impugned original order, as per Annexure-9, has been dismissed by the impugned appellate order dated 10.8.2006 (Annexure-10) passed in Appeal No. 8 of 2006. by the respondent Commissioner, Magadh Division, Gaya and, thereby, the order of punishment passed by the disciplinary authority has been affirmed.