Abdul Moin, J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel appearing for the respondents no.1, 2, 3 and 6. None appears for respondents no.4 and 5.
(2.) By means of the present petition, the petitioner has challenged the punishment order dated 02.02.2011 as well as the order dated 19.09.2013 by which the appellate authority has rejected the appeal preferred by the petitioner. Further relief has been prayed for payment of arrears of salary and for not treating the period of punishment as a break in service and other reliefs.
(3.) It is the case of the petitioner that he was initially placed under suspension by means of order dated 21.10.2010 and an Inquiry Officer was also appointed on the said date and he was also issued the charge-sheet dated 21.10.2010. The inquiry proceedings proceeded against the petitioner and after the service of inquiry report and considering his explanation, he was visited by the impugned punishment order dated 02.02.2011 passed by the respondent no.2 by which two punishments of (A) withholding of one increment permanently and (B) adverse entry was recorded against him. Being aggrieved with the said punishment order the petitioner preferred an appeal dated 28.04.2011 which was rejected by the appellate authority vide order dated 19.09.2013, whereby affirming the punishment order.;