Augustine George Masih, J. - (1.) CM No. 13330 of 2012 Prayer in this application is for placing on record Annexure-P-15 to Annexure-P-17. Prayer granted. Annexure-P-15 to Annexure-P-17 are taken on record. Application stands disposed of. CWP No. 10435 of 2012
(2.) Petitioner has approached this Court assailing the order dated 24.2.2011 (Annexure-P-8), passed by the Superintendent of Police, Yamuna Nagar-respondent No. 5, imposing a punishment of stoppage of one increment with cumulative effect, order dated 19.5.2011 (Annexure-P-10), passed by the Inspector General of Police, Ambala Range, Ambala Cantt., vide which appeal preferred by the petitioner stands dismissed as also order dated 1.7.2011 (Annexure-P-12), passed by the Director General of Police, Haryana-respondent No. 2, rejecting his revision petition, on the ground that the punishment imposed upon the petitioner is by an authority who is subordinate to his appointing authority.
(3.) Petitioner was appointed as a Constable (General Duty) on 24.8.1982 in the police department. On 30.9.1989, the Deputy Inspector General of Police, Ambala Range, Ambala, invited applications/willingness from the Constables for approving their names to the Executive Clerical Cadre (English Branch). After holding a written test, the petitioner was approved and placed in the Executive Clerical Cadre (English Branch). While the petitioner was posted at District Police Office, Kaithal, he fell ill and therefore, could not join duty. He remained absent for a period of 9 days, i.e. from 25.8.2010 to 7.9.2010. Petitioner was placed under suspension by the Inspector General of Police, Ambala Range, Ambala Cantt. on 24.9.2010 and a regular departmental inquiry was initiated against him. In the departmental inquiry, petitioner was found guilty as per the report of the Inquiry Officer dated 3.1.2011 (Annexure-P-7). The Superintendent of Police, Yamuna Nagar, issued a show cause notice to the petitioner and proposed a punishment. On seeing the response of the petitioner, punishment of stoppage of one increment with cumulative effect was imposed upon him, vide order dated 24.2.2011 (Annexure-P-8). Petitioner preferred statutory appeal before the Inspector General of Police, Ambala Range, Ambala Cantt, which was rejected, vide order dated 18.5.2011 (Annexure-P-10). Thereafter, revision preferred by the petitioner to the Director General of Police, Haryana, was dismissed, vide order dated 1.7.2011 (Annexure-P-12). These orders are assailed by the petitioner through the present writ petition.;