SATYA PRAKASH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Afaque Ahmed, learned counsel for the petitioner and Mr. Sunil Kumar, learned G.A. I for the respondents.

(2.) The petitioner has preferred this writ petition for quashing resolution dated 05.07.2011, whereby, by way of punishment, stoppage of two pay increments with non-cumulative effect and stoppage of promotion of the petitioner for next two years from the due date of promotion has been imposed; and further prayer has been made for quashing order dated 28.04.2012 whereby appeal preferred by the petitioner has been rejected.

(3.) It is the case of the petitioner that on 05.10.2000, the petitioner joined as probationer Deputy Collector at Patna Secretariat in Personnel, Administrative Reforms and Rajbhasha Department, Government of Bihar, Patna. After bifurcation, the petitioner joined in State of Jharkhand on 20.11.2000 on the same post. After getting successful training, he was posted as Block Development Officer, Manjhgaon, West Singhbhum, Chaibasa on 22.06.2002 where he continued till 04.01.2005. The Deputy Commissioner, West Singhbhum, Chaibasa vide letter dated 06.05.2002 addressed to all Block Development Officer including the Block Development Officer, Manjhgaon gave a direction for repairing of hand-pumps and construction of well at priority level after making inspection. It is the specific case of the petitioner that the said letter dated 06.05.2002 was prior the date of joining of the petitioner as Block Development Officer, Manjhgaon and the petitioner at no point of time was informed by his predecessor regarding that letter. Even otherwise, that work was to be executed through panchayat level.