Laxmi Narain Mittal, J. - (1.) CM No. 11205 of 2011
(2.) THE application is allowed and annexed affidavit and documents Annexures P/11 to P/13 are taken on record subject to all just exceptions. CWP No. 12971 of 2011 J.L. Puri who was in service of United India Insurance Company Limited (respondent no. 1) has by way of instant writ petition challenged two punishment orders dated 30.6.1994, Annexure P/1 and dated 24.3.1995 Annexure P/5 as well as the appellate orders dated 1.4.2011 Annexure P/4 and dated 16.3.2011 Annexure P10.
(3.) THE petitioner was charge sheeted vide charge sheet dated 17.2.1993 for two charges i.e. remaining unauthorizedly absent for 3411/2 days and failing to appear before Medical Board for second medical examination. In regular inquiry, charge no. 1 was held partly proved to the extent of unauthorized absence for 174 days and charge no. 2 was held not proved. Punishing Authority vide impugned order dated 30.6.1994, Annexure P/1 imposed major penalty of reduction to lower post and reduction of basic pay to the starting basic pay applicable to that cadre and treating absence period of 174 days as not spent on duty.;