SUNIL KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) Petitioner has challenged the order dtd. 8/10/2017 passed by the Disciplinary Authority in Departmental Proceeding No.28 of 1999, whereby punishment of stoppage of one increment (non-cumulative), which is equivalent to two black marks, has been inflicted upon the petitioner. Further, the appellate order dtd. 30/1/2018 passed by the Appellate Authority, whereby the appeal preferred by the petitioner stood dismissed is also under challenge.

(3.) The facts lie in a very narrow compass. It is not necessary to deal with each and every details, as petitioner had earlier moved this Court in W.P.(S) No. 1417 of 2008 challenging the order of punishment, which was allowed in favour of the petitioner on 18/4/2016, setting aside the order of punishment and remanding the case to the authorities only on the quantum of punishment.