- (1.) The petitioner seeks quashing of the order dated 02.12.2008 (Annexure P-6) whereby the respondent-Federation has declined to release the arrears of six increments, which were directed to be released by the Revisional Authority.
(2.) Suffice it to mention that the petitioner joined the respondent-Federation as an Accountant-C Grade on 01.08.1971 and he has retired from the post of Field Officer with effect from 31.01.2006 on attaining the age of superannuation. The petitioner was charge-sheeted in the year 2001 for the negligence in the manufacturing of LDPE Polythene sheets and pursuant to a departmental enquiry, the punishment of bringing him to the minimum of the time scale of pay was imposed vide order dated 12.07.2002. The said order was modified on an appeal by the petitioner and the punishment was reduced to down grading of ten increments in the time scale of the pay. The petitioner further preferred a revision petition, which was also partly accepted by the Revisional Authority, vide order dated 29.12.2003 (Annexure P-2) whereby the punishment was reduced to down grading of four annual grade increments in the time scale of pay of the post. The petitioner was still aggrieved and has impugned this order before this Court in C.W.P. No. 13196 of 2004, which is still pending consideration.
(3.) The respondents have now refused to release the arrears of six increments, which were withheld in terms of the order passed by the Disciplinary/Appellate Authorities on the plea that the revisional order dated 29.12.2003 is under challenge before this Court at the instance of the petitioner.;