AMOLOK RAJ Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Admitted Mr. Ashok Kumar Aggarwal, Additional A.G., Punjab appears for the respondents. By consent the writ petition placed on Board and called out for hearing.

(2.) Respondents No. 1 to 3 have filed written statement. The petitioner has also, filed the replication.

(3.) The principal grievance which we are inclined to accept for the purpose of disposal of this writ petition is set out in paragraph 10 (iii) of the writ petition. After holding the departmental enquiry, the enquiry officer submitted his enquiry report and findings to the disciplinary authority. The disciplinary authority without furnishing a copy of the enquiry report and findings, passed the impugned order dated February 26, 1993 (Annexure P-4). Under the impugned order, the petitioner was awarded the punishment of 'censure' and at the same time, it was ordered that he will not be entitled to any pay and allowances for the period he remained under suspension over and above the subsistence allowance already drawn for the suspension period and paid to him. It is this order which is subject-matter of challenge in this writ petition.