BHOOR SINGH Vs. STATE AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner appellant was visited with the penalty of stoppage of one grade increment with cumulative effect vide order dated 27.2.86 passed in an inquiry No. 1256. The punishment was imposed in inquiry under Rule 17 of the Classification, Control & Appeal Rules, 1958. According to the petitioner, he had filed an appeal against this order through proper channel soon thereafter vide annexure/9 dated 10.6.86. The order of punishment has been communicated to the appellant vide letter No. 1227 dated 27.2.86 by Superintendent of Police, Barmer. According to the petitioner, the appeal was not decided at any time and the punishment of stoppage of one grade increment with the cumulative effect amounts to major punishment resulting in reduction in rank, which could not have been imposed without holding an inquiry in accordance with Rule 16 of the C.C.A. Rules.

(3.) In view of the of assertions made by the learned counsel for the appellant in his writ petition, the learned Single Judge disposed of the writ petition without issuing notice to the respondents by directing the Appellate Authority to decide the appeal of the petitioner within 10 days. It was also directed that if the appeal is already decided then the petitioner may be communicated with the endorsement whether he was also informed of the order passed.