DARSHAN SINGH,J. - (1.) CM No.2466-LPA of 2016 This application has been moved under Section 5 of the Limitation Act, 1963 for condonation of delay of 11 days in filing the present appeal. Heard on the application. In view of the reasons mentioned in the application, the same is allowed and the delay of 11 days in filing the present appeal is hereby condoned. LPA No.1186 of 2016 The appellant is aggrieved with the judgment/order dated 29.03.2016, vide which the Civil Writ Petition No.3332 of 2015 filed by him has been dismissed by the learned Single Judge.
(2.) Appellant Satbir Singh initially joined as Work-Charged T Mate on 20.01.1977 with the respondents. His services were regularised as Assistant Lineman on 25.05.1982. He retired on 30.04.2012. During the course of his duty, on 11.2.1993 he suffered the electric shock. He was hospitalized and remained admitted in PGIMS, Rohtak with effect from 12.02.1993 to 12.03.1993 and further remained under treatment for 13.03.1993 to 15.10.1995. After getting the fitness certificate from the concerned medical authority, he joined the duties on 16.10.1995. He submitted the application for special disability leave. The Executive Engineer, without verifying the facts and record, directed the SDO, (Operation Division), Mundhal to get the criminal case registered against the appellant for causing financial loss to the department by preparing false medical certificate and submitting the same for sanction of leave on account of non-fatal accident. However, the appellant was acquitted in the criminal case. In the departmental inquiry, he was awarded the punishment of one annual increment without future effect vide order dated 03.04.2014. The appellant filed the writ petition to challenge the said punishment order dated 03.04.2014 and seeking direction to the respondents to release the consequential benefits to him i.e. the ACP scales and promotion from the date when his juniors were promoted.
(3.) The writ petition filed by the appellant has been dismissed by the learned Single Judge vide impugned judgment/order dated 29.03.2016.;