Chattisgarh High Court
Rajesh Kumar Nishad vs State Of Chhattisgarh 55 Wpcr/333/2019 ... on 26 June, 2019
Author: P. Sam Koshy
Bench: P. Sam Koshy
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NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
Writ Petition (S) No. 4621 of 2019
Rajesh Kumar Nishad S/o Shri Parasnath Nishad Aged About 43
Years Presently Posted As Peon Civil Court, Ambagarh Chauki,
District Rajnandgaon Chhattisgarh.
---- Petitioner(s)
Versus
1. State of Chhattisgarh Through The Registrar General, High Court of
Chhattisgarh Bilaspur District Bilaspur Chhattisgarh.
2. The Disciplinary Authority / District and Sessions Judge,
Rajnandgaon District Rajnandgaon Chhattisgarh.
3. Civil Judge Class - 2 Chhuikhadan, District Rajnandgaon
Chhattisgarh.
---Respondents
For Petitioner : Shri SS Baghel Advocate. For State : Ms. Smita Jha, Panel Lawyer.
Hon'ble Shri Justice P. Sam Koshy Order on Board 26/06/2019
1. The present petition has been filed against the order dated 05.01.2019 whereby the petitioner has been inflicted with punishment of stoppage of three annual increments for three years with cumulative effect which has an effect of a major punishment.
2. According to the petitioner, vide Annexure P/5, dated 13.02.2019 he has already preferred an appeal before the Registrar General i.e. respondent No.1 which is still pending consideration.
3. Given the said facts and circumstances of the case, this court is of the opinion that ends of justice would meet if the respondent No.1 is directed to ensure that the appeal preferred by the petitioner is decided at the earliest preferably within a period of 60 days from the date of receipt of copy of this order.
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4. It shall be the responsibility of the petitioner to apprise the respondent No.1 so far as order passed by this court is concerned.
5. The writ petition accordingly stands disposed of.
Sd/-
(P. Sam Koshy) Judge inder