Sandeep Mehta, J. - (1.) HEARD on the instant writ petition preferred on behalf of the petitioner. The petitioner who at the relevant time was posted on the post of Patwari Dadawat, Tehsil Ashind, District Bhilwara has approached this court against the order dated 13.7.1992 (Annex. -P/5) (communicated to him on 29.07.1992) imposing penalty of stoppage of five grade increments with cumulative effect upon him.
(2.) THE said order was challenged in appeal before the Divisional Commissioner and the Divisional Commissioner rejected the petitioner's appeal vide order dated 29.06.1993 (Annex. -P/8). The petitioner, thereafter, preferred a revision before the Hon'ble Governor and the revision preferred by the petitioner too was dismissed vide order dated 27.03.1996 (Annex. -P/10).
(3.) THE petitioner has now approached this court by filing this writ petition assailing the orders dated 13.7.1992 (Annex. -P/5), and order dated 29.06.1993 (Annex. -P/7) and the order dated 27.03.1996 (Annex. -P/10).;