Mehinder Singh Sullar, J. - (1.) TERSINESSLY , the brief facts, which needs a necessary mention, for a limited purpose of deciding the core controversy, involved in the instant writ petition and emanating from the record, are that Karamjit Singh son of Chuni Lal, (Respondent No. 3) had joined the service, as a Store -keeper, in the month of July, 1987 with The Punjab State Cooperative Milk Producers Federation Ltd. (for brevity, "Milkfed "). His service conditions were governed by the provisions of Milkfed (Non -Common Cadre) Rules, 1985.
(2.) AFTER his joining, he was working as a Store -keeper at the relevant time in Cattle Feed Plant, Ghania -Ke -Bangar, District Gurdaspur. A charge sheet (Annexure P -1) was issued to him for various acts of commission, omission, negligence and misconduct. He filed the reply, which was not found satisfactory and departmental inquiry was initiated and completed against him. Taking cognizance of the inquiry report, the competent authority awarded him the punishment of stoppage of four annual grade increments with CWP No. 2039 of 2011 2 cumulative effect and an amount of Rs. 3,45,095/ -@ 50 % of total loss of Rs. 6,90,190.82 caused to the Milkfed, was also ordered to be recovered from him vide impugned punishment order dated 10.8.2007 (Annexure P -2).
(3.) AGGRIEVED by the order (Annexure P -2), the Respondent No. 3 filed the appeal, which was dismissed as well by the Appellate Authority, by way impugned order dated 1.9.2008 (Annexure P -3).;