Tarlok Singh Chauhan,J. - (1.)Notice. Ms. Shubh Mahajan, Advocate, appears and waives service of notice on behalf of the respondents.
(2.)With consent of the parties, the instant petition is taken up for final hearing and is being disposed of as such.
(3.)It is not in dispute that the petitioner was imposed penalty of stoppage of two annual increments with cumulative effect by respondent No.3Regional Manager. Aggrieved thereby, the petitioner filed an appeal before respondent No.2Divisional Manager, who disposed of the same vide order dated 22.8.2020, which reads as under:
"Whereas Shri Kashmir Singh, Conductor, HRTC, Mandi has preferred an appeal against Order No. HRT-CMDESTT/PFE2018196574 dated 18.12.2019 passed by the Regional Manager, HRTC, Mandi, imposed therein the penalty of stoppage of two annual increments with cumulative effect.

And whereas, the undersigned after going through the whole records of the case/appeal, find no reasons to interfere with the order of Regional Manager, HRTC, Mandi. Now, therefore, after careful consideration of the appeal and all relevant records of the case/appeal, the undersigned in exercise of the powers vested in him under CCS (CC & A) Rules, 1965 and all other powers enabling him in this behalf the appeal is considered and rejected being time barred."

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