Ajay Tewari, J. - (1.) By this appeal, the appellant has challenged the concurrent judgments and decrees of Courts below dismissing his suit for declaration that order dated 01.2.1983 by which he was imposed punishment of stoppage of two increments with cumulative effect.
(2.) Certain other reliefs were also claimed but during the pendency of the suit the other reliefs were either granted or not pressed and the only question which survives is with regard to the increments.
(3.) The admitted facts are that charge sheet was issued to the appellant along with which there was a list of witnesses also appended. After his reply was filed no enquiry took place but a show cause notice was issued to him with regard the punishment of stoppage of two increments. He again replied to that show cause notice and thereafter the impugned order of stoppage of two increments with cumulative effect was passed. Even though at the time when this appeal was filed, no question of law was framed yet today learned counsel has argued the following question of law:- 1.Whether the order of withholding two increments with cumulative effect is a minor penalty under the Punjab Civil Services Rules? Learned counsel for the appellants states that the said punishment was illegal on the ground that it was not preceded by any regular enquiry.;