P.P.BHATT, J. - (1.) HEARD the learned counsel for the petitioner as well as learned counsel for the State. Perused the papers.
(2.) WITH consent of learned counsel for the parties, this case is taken up for final hearing. Learned counsel appearing for the Respondent -State waives service of notice on behalf of the State.
(3.) THE petitioner by way of the present writ petition under Article 226 of the Constitution of India has prayed for issuance of an appropriate writ/order/direction, directing the Respondents for quashing and setting aside the impugned order as contained in Memo No. 2630, dated 03.08.2006, issued under the signature of the Director, Primary Education, Jharkhand (Respondent No. 3) by which a minor punishment of withholding of two increments upon the petitioner has been imposed and also for quashing the order dated 09.02.2007, as contained in Memo No. 463, dated 21.02.2007, issued under the signature of the Principal Secretary, Human Resources Development Department, Government of Jharkhand, Ranchi (Respondent No. 2) by which the departmental appeal of the petitioner has been rejected. The petitioner has also prayed for consequential reliefs, if the prayer of the petitioner in this writ petition is granted in his favour.;