M.M.KUMAR. J. - (1.) (ORAL)
(2.) THIS petition filed under Article 226 of the Constitution prays for quashing order dated 31.1.2004 ( Annexure P.6) passed by respondent no.4, The Senior Superintendent of Police, Rewari stopping one increment of the petitioner with permanent effect. The afore-mentioned order has been passed after holding a regular departmental enquiry in which the petitioner has been duly associated. Respondent no. 5 submitted his report which constitute basis for issuing a show cause notice by respondent no.4 to the petitioner. Thereafter, the impugned order dated 31.1.2004 ( Annexure P.6) has been passed imposing punishment of stoppage of one increment with permanent effect. We have heard the learned counsel and are of the view that the impugned order dated 31.1.2004 does not suffer from any legal infirmity so as to warrant our interference. The order passed by the Appellate Authority upholding the order dated 31.1.2004 is also in accordance with the Haryana Civil Service (Punishment and Appeal) Rules, 1987. Similar is the position of the order dated 7.1.2005 (Annexure P.10) passed by the Revisional Authority i.e. the Director General of Police. We have also perused the above orders and find that the departmental enquiry against the petitioner has been held in accordance with law and the petitioner has been afforded ample opportunity of hearing. There is nothing on the record to suggest that any rule has been violated or the rights of the petitioner has been prejudiced in any manner whatsoever. Therefore, we uphold the CWP 7820 of 2006 2 orders dated 31.1.2004 (Annexure P.6), dated 14.5.2004 ( Annexure P.8) and dated 7.1.2005 ( annexure P.10). The writ petition fails and is accordingly dismissed.;