ONKARLAL MEENA Vs. STATE

JUDGEMENT

(1.) This writ petition is directed against the orders dated 30.3.2001 (Annex.P/10) passed by the Disciplinary Authority and order dated 1.12.2001 (Annex.P/12) passed by the Appellate Authority, whereby, the Disciplinary Authority imposed punishment of stoppage of one annual grade increment without cumulative effect and also ordered that the petitioner would not be entitled to emoluments other than the subsistence allowance paid during the suspension period, however, the period of suspension would be counted for all other purposes and the Appellate Authority partly allowed the appeal and modified the punishment to censor, respectively.

(2.) The petitioner was served with a charge-sheet dated 24.1997, the charges pertained to unauthorized absence without leave, non-maintenance of daily diary, failure to inspect the offices under him, misbehavior on 30.1.1996, not taking interest in National Literacy Mission etc. and not deciding proceedings under Section 91.

(3.) A response was given by the petitioner to the said chargesheet and an Inquiry Officer was appointed on 12.5.1999. Statements of certain witnesses were recorded for which, it is submitted that statements of few of the witnesses were recorded in absence of the petitioner.