B.S.Chauhan, J. - (1.) The instant writ petition has been filed against the order dated 16-11-1995. Annexure 12 to the writ petition, by which the respondent No. 3 has confirmed the order of the respondent No. 4 dated 22-3-1993, Annexure 4 to the writ petition and two other orders dated 12-4-1998 and 30-11-1993, Annexures 5 and 9 respectively to the writ petition, have also been challenged as being consequential to the order dated 22-3-1993.
(2.) The factual gamut of the case as revealed by the writ petition is that the petitioner was working as Forest Ranger and when he was posted in Lansdown-Pauri Garwal from 1986 to 1989, there was some complaint of irregularities and a preliminary enquiry was held against the petitioner. Subsequent thereto a regular enquiry was held and a charge-sheet was filed on 21-5-1991 which was duly served upon the petitioner. The enquiry report was submitted by the enquiry officer and the respondent No. 4 accepted the same vide order dated 22-3-1993 by which the petitioner was awarded throe punishments, namely one annual increment from his pay scale was stopped with immediate effect, the conduct of the petitioner was ensured and entry to that effect was recorded in his confidential roll and there was a further order to recover an amount of Rs. 37,454.10 paise from the petitioner to compensate the loss suffered by the department.
(3.) Being aggrieved and dissatisfied, the petitioner preferred the appeal representation before the respondent No. 3. As the same could not be decided for a long time, petitioner preferred a writ petition No. 44544 of 1993 before this Court, which was disposed of vide order dated 25-8-1995, Annexure 11 to the writ petition, directing the said respondent to decide the same within two months from the date of production of a certified copy of the said order. In pursuance of the order of this Court the respondent No. 3 decided the appeal vide order dated 16-11-1995, Annexure 12 to the writ petition.;