- (1.) THE petitioner was a lecturer in Commerce in Sri Anar Devi Khandelwal Mahila Polytechnic, Mathura (the Polytechnic). She was awarded an adverse entry on 10.3.1997. She filed a representation against the same and it was dismissed on 8.4.1997.
(2.) SUBSEQUENTLY, the petitioner was suspended on 10.11.1997 and a charge sheet dated 28.1.1998 was served upon her, levelling 7 charges. The petitioner was given several opportunities and thereafter a notice was also published in the newspaper, but she did not appear before the Enquiry Officer. The Enquiry Officer submitted his report on 9.12.1998. In the report, charge no. five was not proved however, the rest of the charges were proved. The petitioner was served with the notice dated 3.7.1999 to show as to why the enquiry report be not accepted and the punishment be awarded to her. The petitioner submitted her reply on 29.7.1999.
(3.) THE disciplinary authority after considering the explanation awarded the following punishment to the petitioner: (i)An adverse entry; (ii)Four increments were permanently reduced and two next increments were stopped; (iii)Apart from subsistence allowance, no other payment was to be paid to her during suspension; (iv)Recovery of `4388 was ordered. The petitioner filed an appeal. It was partly allowed on 19.2.2001 and the second punishment awarded to the petitioner was modified and it was provided that two increments of the petitioner would be temporarily stopped, which would not affect her future increments. Hence, the present writ petition.;