MEGH CHAND MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present appeal arises from order dtd. 30/09/2015 partly allowing S.B. Civil Writ Petition No.11997/2014.

(2.) The learned Single Judge held that the order of the appellate authority imposing enhanced punishment for stoppage of two annual grade increments with cumulative effect was not sustainable as it suffered Megh Chand Meena Vs. State and Ors. { 2 } from procedural infirmity in the decision making process. It was simultaneously held that the order of the disciplinary authority imposing punishment of censure was sustainable and called for no interference.

(3.) Learned counsel for the parties are ad-idem that the order of the appellate authority is dtd. 17/01/2011 erroneously mentioned as 07/01/2011 in the order of the learned Single Judge.