Ajit Kumar, J. - (1.) Heard Sri Anil Bhushan, learned Senior Advocate appearing for the petitioner assisted by Sri Amit Kumar Srivastava, Advocate, Sri Kashif Zaidi for Commission and learned Standing Counsel for the State respondents.
(2.) The petitioner herein has questioned the order of punishment imposed upon him by the first respondent on the recommendation of third respondent, in the nature of two annual increments in pay scale consecutively for three years vide order dated 10.08.2011 (Annexure No. 6 to the writ petition).
(3.) The grievance of the petitioner is that once the inquiry officer in a departmental inquiry has not found charges, levelled against the petitioner, proved, the inquiry officer wholly illegally on his own framed the third charge and held him guilty in a most cursory manner. The disciplinary authority, according to him, also failed to look into this aspect of the matter and without considering his reply to the show cause notice in a proper manner, obtained recommendation for imposition of penalty (supra) from the third respondent.;