YATINDRA SINGH AND RAN VIJAY SINGH,JJ. - (1.) SRI Bal Kishan Garg was a Junior Engineer (Technical) in the Alignrh Development Authority, tie was given a charge -sheet on 18th October, 1988 levelling three charges against the contesting respondent. He filed his reply on 20th December, 1988. The Enquiry Officer found that charge Nos. 1 and 3 to be proved and 2 to be partly proved. The enquiry report was submitted on 20th February, 1989.
(2.) THE contesting respondent sent a letter dated 7th April, 1989 to the Vice -Chairman, Aligarh Development Authority admitting his guilt and requesting that sympathetic view be taken. The vice -Chairman passed an order on 15th April, 1989 accepting the enquiry report but considering the letter given by the contesting respondent passed the following order: (a) Three annual increments be stopped. (b) Censure entry be made in his character roll. (c) The contesting respondent will not be entitled to get any salary during -, the period of suspension. The contesting respondent filed an appeal. It was decided on 5th March, 1990. The appellate authority confirmed the punishment order but so far as nonpayment of salary for the suspension period was concerned the Vice Chairman was asked to pass fresh order after opportunity to the contesting respondent.
(3.) THE -Vice Chairman asked notice to the contesting respondent, passed fresh order on 17th May, 1990 by denying him salary, during period of the -suspension.;