- (1.) Having lost before both the courts, the plaintiff who was slapped with the punishment of stoppage of two increments with cumulative effect, has preferred this regular second appeal.
(2.) In nutshell, the facts are that the plaintiff- appellant joined Punjabi University, Patiala, as Learner Binder on 9.10.1992 and served his department to the satisfaction of his superiors. It was alleged that on 18.11.1997, he was served with a charge sheet containing the following charges :- 1. He availed earned leave w.e.f. 16.6.1997 to 27.6.1997 without approval; and 2. non performance of overtime duty on 12.4.1997 to 14.4.1997 during holidays.
(3.) Reply was submitted by the plaintiff alleging that since he was to visit 'Hem Kunt Sahib', for which he had already reserved the tickets, therefore,in the absence of the Press Manager being away to Delhi, he appeared before the Registrar, who agreed to sanction the leave and permitted him to go. The Enquiry Officer while conducting the enquiry in a biased and arbitrary manner without providing assistance of any coworker, submitted the enquiry report.;