Madhya Pradesh High Court
K.P. Singh vs Additional Divisional Railway Manager ... on 26 September, 2017
WP-14753-2017 (K.P. SINGH Vs ADDITIONAL DIVISIONAL RAILWAY MANAGER ADRM JABALPUR) 26-09-2017
Shri Ashish Rawat, counsel for the petitioner.
The challenge in the present petition is to an order passed by Central Administrative Tribunal, Jabalpur Bench, Jabalpur (hereinafter referred to as âTribunalâ) on 11.8.2017, whereby challenge to the punishment of stoppage of two increments without cumulative effect, remained unsuccessful.
The petitioner was imposed said punishment on 27.6.2017. He preferred the statutory appeal to the appellate authority on 14.7.2017, but without granting reasonable time to the appellate authority to decide the appeal, he rushed to the Tribunal. The Tribunal has rightly dismissed the original application, as the statutory appeal against the order of punishment is pending.
We find that the petitioner has been imposed only a minor punishment, but the anxiety shown by him to approach the Tribunal and this Court is not tenable.
Consequently, we dismiss the writ petition.
(HEMANT GUPTA) (VIJAY KUMAR SHUKLA) CHIEF JUSTICE JUDGE aks