- (1.) Stoppage of one increment with cumulative effect was imposed upon Smt.Tripta Kumari, an employee of Industrial Training and Vocational Education, Haryana on 25.11.1987/23.12.1987. Her appeal against this order was rejected on 10.5.1989. Thereafter, the petitioner submitted a petition before the Hon'ble Minister of the Department, which was filed on the ground that the second appeal was not provided for. The petitioner thereafter submitted memorial to the Governor, Haryana against this order, which was rejected on the ground of delay. The petitioner accordingly has impugned the order imposing punishment as well as the orders whereby her appeal and memorial were rejected.
(2.) The petitioner was appointed as an English Teacher in 1974. On 5.5.1986, she was served a charge sheeted under Rule 8 of the Punjab Civil Services (Punishment and Appeal) Rules, 1952 (for short "the Rules"). The petitioner was accused of not comply with the orders issued by the Principal. Besides she was accused of being in the habit of absenting herself and coming to the institution and leaving the same at her own will.
(3.) The petitioner was asked to submit reply to the charge sheet. Since this required examination of voluminous record, the petitioner made a written request for making these documents available to her. Third November, 1986 was fixed as the date of inspection of these documents. The petitioner complains that despite being detained for five days at Chandigarh, she was shown just a few documents and accordingly she left for her place of posting. The petitioner had then sent a registered letter stating that the record which was not traceable may kindly be traced and thereafter petitioner be allowed inspection thereof.;