NAVIN KUMAR SINGH S/O BADRI NARAYAN SINGH Vs. STATE OF BIHAR THROUGH PRINCIPAL SECRETARY GENERAL ADMINISTRATION DEPARTMENT

JUDGEMENT

(1.) Heard Mr. Rajiv Kumar Verma, learned senior counsel appearing for the petitioner and Mr. Sajid Salim Khan, learned Standing Counsel No.25 for the State.

(2.) With the consent of the parties this writ petition has been heard with a view to its final disposal at this stage itself.

(3.) The petitioner is aggrieved by the order bearing Memo No.5902 dated 11.4.2013, whereby the punishment of withholding of two annual increments with non-cumulative effect has been imposed under the orders of the State Government impugned at Annexure-13 and which order has been confirmed when the review application preferred by the petitioner was dismissed vide order dated 6.8.2013 of the State Government impugned at Annexure-15.