VINOD KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr Srivastava for the petitioner as well as Mr N P Yadav for the State.

(2.) Writ petition has been filed claiming salary for the period 08.10.2013 till 24.04.2015.

(3.) The Disciplinary Authority, after conclusion of the proceedings, had awarded the petitioner punishment of dismissal. The order of dismissal is dated 15.10.2014. The appeal of the petitioner has been decided by the Divisional Commissioner on 25.04.2015. The same has not set aside the order of punishment imposed by the Disciplinary Authority. In fact, only the quantum of punishment has been interfered with and a lesser punishment of withholding of three annual increment, without cumulative effect, has been awarded along with the direction that the period of leave, and leave without pay available to the petitioner may be adjusted against the period during which he was kept out of work under the effect of order of punishment passed by the Disciplinary Authority.