RATAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes up for consideration of application (01/21) preferred on behalf of the petitioner for early listing of the writ petition.

(2.) With the consent of both the learned counsel for the parties, the matter is heard finally and is being decided by this order.

(3.) This writ petition is filed by the petitioner being aggrieved with the order dtd. 7/5/2002 passed by the Director, Medical and Health Service, Rajasthan Jaipur (hereinafter to be referred as 'the respondent No. l) whereby in the proceedings under Rule 16 of the Rajasthan Civil Service (Classification, Control and Appeal) Rules, 1958 (hereinafter to be referred as 'the Rules of 1958'), punishment of withholding one annual grade increment without cumulative effect has been imposed upon the petitioner. It is also mentioned that for the suspension period, the petitioner is not entitled for receiving any amount except the subsistence allowance.