S,R, GOUD Vs. REGIONAL MANAGER

JUDGEMENT

(1.) Heard the counsel for the petitioner. Heard the counsel for the respondents.

(2.) The petitioner filed the Writ Petition seeking writ of Mandamus declaring the action of the respondent No.1 in imposing the modified punishment of reduction of petitioner's pay by two incremental stages with cumulative effect is bad, arbitrary, illegal, unjust, unreasonable by setting aside the proceeding No.PA/19(19)/2012-RM:MBNR, dtd. 8/1/2013 in so far as the remaining punishment only and consequently direct the respondents to allow the increments to the petitioner as usual.

(3.) This Court on 29/4/2013 was pleased to grant interim direction vide WP MP No.3040 of 2013 directing the respondents not to effect the modified/remaining punishment of reduction of petitioner's pay by two incremental stages with cumulative effect by suspending the proceeding No.PA/19(19)/2012-RM:MBNR, dtd. 8/1/2013 of the 1st respondent herein for the extent of the said punishment.