RAM BACHAN SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties through V.C.

(2.) The instant writ application has been preferred for the following relief:

(3.) Learned counsel for the petitioner submits that in the departmental proceeding, the Inquiry Officer has recommended revoking the suspension of the petitioner after withholding one increment. However, from perusal of the impugned order of punishment, it clearly transpires that there was a direction for stoppage of two annual increments with cumulative effect and further there was a direction to recover an amount of Rs.2,90,240.00 from the petitioner.