JAIKISHAN JAT Vs. SECRETARY TO THE GOVT

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS writ petition seeks to challenge the order dated 9.8.1995 by which he was awarded penalty of stoppage of two grade increments without cumulative effect on charge of supervisory negligence for his failure to timely inspect the area within his jurisdiction and the subsequent order dated 13/22 December, 1995 by which his appeal was rejected by Additional Secretary, Forest Department, Rajasthan Jaipur.