SUGAN PRASAD MEHTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE present writ petition has been preferred for issuance of an appropriate writ, order or direction in the nature of certiorari to quash the office order issued under Memo No. 773 dated 10.7.2001 whereby and whereunder two punishments were awarded against the petitioner, namely, stoppage of two increments with non -cumulative effect and relieved from establishment work in future and also for quashing the order dated 13.8.2002 passed by respondent no.2 in Service Appeal No. 108/2001 affirming the said office order dated 10.7.2001.

(2.) THE case of the petitioner, in brief, is that he was posted as Assistant in Barkattha Anchal within Hazaribagh District and was overloaded with work and due to excess work allotted to him, he could not attend the assigned duties regularly and could not comply with the directions issued by the Deputy Commissioner and, accordingly, he was issued a charge memo for negligence of duty.