AGNESH MONICA KACHHAP Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In this application, petitioner has challenged the order dtd. 15/12/2016 whereby major punishment was inflicted upon him. Further Appellate order dtd. 5/2/2018 is also under challenge, whereby appeal preferred by the petitioner was dismissed.

(2.) In the disciplinary proceeding the petitioner was imposed with punishment of stoppage / forfeiture of three increments with cumulative effect and it was further ordered that petitioner will not be considered for promotion for next three years. Further a decision was taken that the petitioner will be entitled only for the subsistence allowance for the period he was kept under suspension.

(3.) The petitioner was the Bench Clerk of SAR Officer. The SAR officer also performs judicial work, as he is an authority under Chhotanagpur Tenancy Act dealing with land matters. He adjudicates issues in terms of Sec. 71 A of the Chhotanagpur Tenancy Act. Nature of the work is Judicial in nature.