- (1.) Heard Sri A.M. Tripathi, learned counsel for the appellant and Sri Krishna Chandra, learned Standing Counsel for the respondents.
(2.) Under challenge is the order dated 25.3.2010 passed by learned Single Judge by means of which writ petition challenging the punishments awarded to the appellant which are four in number, has been dismissed. The punishments which awarded to the appellant are as under: (1) Recovery of Rs. 29,040/- from the salary of the petitioner (2) Stoppage salary of the suspension period. (3) Stoppage two annual increments with cumulative effect. (4) Adverse entry in the character roll.
(3.) Learned counsel for the appellant has submitted that after submjssion of reply to the chargesheet, the enquiry officer did not fix date, time and place for holding the enquiry and merely on the report submitted to the Additional Districd. Magistrate (Administration), the impugned order has been passed. .;