- (1.) The petitioner is a Collection Amin in district Azamgarh. It is contended on behalf of the petitioner that a disciplinary proceeding was initiated against the petitioner and on 19.11.1999 a major punishment was imposed upon him withholding his one annual increment for ever.
(2.) Aggrieved by the said order on 8.12.1999, the petitioner preferred an Appeal under Rule 11 of U.P. Government Servant (Discipline and Appeal) Rules, 1999 (for short Rules, 1999), before the respondent no.3. When no decision was taken on the said appeal the petitioner preferred a writ petition before this Court being Writ Petition No. 60625 of 2011 (Tilakdhari Ram v. State of U.P. And others) for a direction upon the appellate authority to decide the appeal of the petitioner expeditiously.
(3.) From the record it appears that another departmental proceeding was initiated against the petitioner by issuing a show cause notice dated 10.8.2006 to explain as to why he may not be punished for low collection of government dues. The petitioner submitted his explanation. Having not satisfied with the explanation of the petitioner a major punishment was imposed upon him on 23.11.2006 withholding one annual increment and a minor punishment of adverse entry in his Service Book. Dissatisfied with the said order the petitioner preferred another appeal before the appellate authority. When the said appeal was not decided the petitioner preferred another writ petition being Writ Petition No. 61698 of 2011 (Tilakdhari Ram v. State of U.P. And others) for a direction upon the appellate authority to decide the appeal within stipulated time. The said writ petition was disposed of with a direction upon the appellate authority to decide the matter expeditiously. In compliance thereof the appellate authority passed an order on 13.1.2012 and has rejected both the appeals of the petitioner.;