- (1.) This writ petition has been filed by the petitioner aggrieved against the orders dated 30.09.2009 (Annex.4) passed by the Disciplinary Authority, 18.06.2018 (Annex.6) passed by the Appellate Authority and 31.05.2019 (Annex.9) passed by the Reviewing Authority.
(2.) The petitioner, who was serving as Constable with 5th Battalion, RAC, Jaipur, was issued a charge-sheet dated 30.01.2009. After inquiry, the Inquiry Officer gave his report finding the petitioner guilty of charges. On notice being issued, the petitioner give a response. By order dated 30.09.2009 (Annex.4), the Disciplinary Authority concurred with the findings of the Inquiry Officer and imposed punishment of stoppage of three grade increments with cumulative effect.
(3.) After the punishment was imposed in the year 2009, the petitioner filed an appeal on 05.06.2018 (Annex.5) and in para 13 of the appeal indicated that the mental state of the petitioner for a long time was not proper and his family circumstances were also such that he could not file the appeal in time. The Appellate Authority by its order dated 18.06.2018 (Annex.6), rejected the appeal as barred by limitation.;