DEVDUTTRAI Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant intra-court appeal under Clause 10 of Letters Patentis preferred against the order/judgment dtd. 1/3/2021 passed by learned Single Judge in W.P. (S) No. 3563 of 2009, whereby and whereunder the learned Single Judge by dismissing the writ petition has refused to interfere with the order of punishment imposed by the respondents-authorities by which the pay of the writ petitioner was reduced by one stage from Rs.4500.00 to Rs.4400.00 in the pay-scale of Rs.4000.00100- 6000 for a period of one year with further direction that the writ petitioner will not earn increment during the period of reduction and it will have effect on his future increment.

(2.) The brief facts of the case, as per the pleadings made in the writ petition, which are required to be enumerated herein for proper adjudication of the lis, are as under:

(3.) We have heard learned counsel for the parties, perused the documents available on record as also finding recorded by the learned Single Judge.