Ashok Kumar Gaur, J. - (1.) The petitioner, who is Head Constable in RAC has filed the present writ petition against the order dt. 10th December, 2010 (Annex. 10), whereby the Disciplinary Authority has imposed penalty of stoppage of 3 Annual Grade Increments with cumulative effect.
(2.) The petitioner has further challenged the order dt. 3rd July, 2015 (Annex-12), whereby his appeal has been rejected by the Appellate Authority by treating the same as time barred.
(3.) Brief facts of the case are that the petitioner was issued a memorandum along with charge-sheet dt. 6th December, 2004, under Rule 16 of CCA Rules, 1958, by Commandant 7th Battalion, RAC Bharatpur, wherein 5 charges were levelled against him. The petitioner after receipt of charge-sheet submitted his reply and denied all the charges levelled against him.;