Arvind C.T No. 924 Son Of Shri Ugma ... vs The State Of Rajasthan
2021 Latest Caselaw 2335 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 5936/2021

                                    Arvind C.t No. 924 Son Of Shri Ugma Ram Choudhary
                                                                                                      ----Petitioner
                                                                       Versus
                                    The State Of Rajasthan
                                                                                                    ----Respondent

For Petitioner(s) : Mr. M.S. Raghav For Respondent(s) :

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Order

28/05/2021

Learned counsel for the petitioner submits that the petitioner

has been issued with stopping of two grade increments with future

effect vide order dated 23.03.2018. Learned counsel submits that

the petitioner was exonerated of charge no.1. However,

disciplinary authority has disagreed with the findings of the

Inquiry Officer but did not serve a notice to dissent. Learned

counsel relies on the judgment of Punjab National Bank & Ors.

Versus Kunj Behari Misra reported in AIR 1998 SC 2713.

Issue notice, returnable within four weeks. Additionally,

notices may be served through e-mail also.

Heard on the stay application.

No case for the stay is made. Stay application is accordingly

dismissed.

It is made clear that the case shall be heard finally after

service on the respondents.

(SANJEEV PRAKASH SHARMA),J

Arun/40

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