BHUPENDRA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The instant writ application has been preferred by the petitioner for the following reliefs;

(3.) Briefly stated, the petitioner was granted study leave to complete his PG diploma. On 9/1/2007, the petitioner completed his diploma. However, he resumed his duty on 13/7/2010 for which explanation was sought from him to which the petitioner duly replied. Thereafter, a departmental proceeding was initiated against the petitioner for which memo of charge was issued on 21/6/2012. Thereafter on 3/1/2018, punishment of withholding next increment on cumulative basis was imposed on the petitioner which on appeal was modified to withholding next increment on non- cumulative basis. Meanwhile on 9/1/2017, an advertisement for the post of Executive Finance M-I was published for which the petitioner applied and was declared successful. However, no appointment offer letter has been issued to the petitioner on the ground that the petitioner concealed the fact of pendency of departmental proceeding against him while applying for the post of executive finance. Being aggrieved, the petitioner has preferred the present writ application.