B.Amit Sthalekar, J. - (1.) THE petitioner in this writ petition is challenging the order dated 30.06.2005 whereby punishment of withholding of two increments with cumulative effect has been awarded and also awarding him adverse entry in his service record. Aggrieved, the petitioner preferred a departmental appeal which was rejected by the order dated 20.04.2006 and thereafter the petitioner preferred a revision which was rejected by the District Magistrate on 01.07.2006 and the petitioner's representation has also been rejected by order dated 16.01.2010.
(2.) BRIEFLY stated the facts of the case are that the petitioner was working on the post of Assistant Clerk under the Block Development Officer, Uruwa and he was asked to give charge of the post by order dated 09.05.2000. This order was received by the petitioner on 09.05.2000 itself but it is stated that he was holding the charge of three posts and therefore he started preparing the charge lists but on 11.05.2000 he was placed under suspension. However, he had delivered the charge of Storekeeper and Urdu Translator on 09.05.2000 itself and by letter dated 10.07.2000 he informed the District Development officer about the handing over of charge. So far as the post of Accountant is concerned, the petitioner approached the concerned Clerk from 04.07.2000 to 06.07.2000 but he was not available in the office and on 07.07.2000 the said
(3.) CLERK refused to take charge. Again on 12.07.2000 when the petitioner approached him the Clerk refused to take charge. In the meantime, the personal account of the petitioner was ceased due to which the salary of the month of April and May was not paid to the petitioner. On 22.07.2000 the suspension order was revoked and the petitioner was reinstated in service. However, on 01.02.2001 he was again suspended.;