Ku. Augustina Xalxo vs State Of Chhattisgarh And Ors
2021 Latest Caselaw 1547 Chatt

                        HIGH COURT OF CHHATTISGARH, BILASPUR

                                             Order Sheet

                                        WPS No.6063 of 2010

                       Ku.Augustina Xalxo Versus State of Chhattisgarh and others




          3/8/2021           Proceedings of this matter has been taken-up through video
                        conferencing.

                             Mr.Manoj Parajape, counsel for the petitioner.

                             Mr.Ravi Bhagat, Dy.G.A. for the respondents/State.

Heard.

Learned counsel for the petitioner would submit that a copy of enquiry report has not been supplied to the petitioner and thereby the order of punishment withholding two annual increments with cumulative effect has been passed by respondent No.2, which is unsustainable and bad in law. He would rely upon the the judgments passed by this Court in the matters of Ram Kishore Goutam v. State of M.P. and others 1 and Devi Prasad Pandey v. State of M.P.2 and also rely upon the judgment of the Supreme Court in the matter of State Bank of India and others v. Mohammad Badruddin 3.

Considering the point involved in the mater, Mr.Sunil Otwani, learned Additional Advocate General, is requested to address the Court.

List this matter tomorrow i.e. on 4.8.2021.

Sd/-

              B/-                                              (Sanjay K. Agrawal)
                                                                      Judge


1   2009 (3) CGLJ 65
2   2017(4) CGLJ 267
3   (2019) 16 SCC 69