WPSS/2027/2022
2022 Latest Caselaw 3913 UK

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                                  WPSS No. 2027 of 2022
                                  Hon'ble Manoj Kumar Tiwari, J.

Mr. Sharang Dhulia, learned counsel for the petitioner.

Mr. P.C. Bisht, learned Additional Chief Standing Counsel for the State of Uttarakhand / respondents.

Heard.

Petitioner was serving as Prison Guard. Major penalty of removal from service was imposed upon him. He challenged the punishment order by filing an Appeal, which too was dismissed, however, his writ petition was allowed by Co-ordinate Bench of this Court vide judgment dated 17.02.2018, and the punishment order as well as order passed by Appellate Authority was set aside with liberty to respondents to impose minor penalty against petitioner.

In terms of the order passed by Co- ordinate Bench of this Court, Inspector General, Prison, Uttarakhand has passed an order on 11.07.2018, whereby petitioner was downgraded to the minimum pay scale on the post of Prison Guard. Subsequently, another order was passed on 09.10.2018, whereby five increments of petitioner were withheld.

In this writ petition, grievance of petitioner is that the modified punishment order passed in terms of order of this Court on 09.10.2018 and 11.02.2019 are not being implemented, and in fact, no monitory benefit has been given to petitioner so far.

Learned State counsel prays for and is granted six weeks' time for filing counter affidavit. He assures the Court that in the counter affidavit, the complete information regarding the amount payable to petitioner under various heads shall be furnished.

List this case on 25.02.2023.

(Manoj Kumar Tiwari, J.) 06.12.2022 Navin