PRAMATH PATNAIK,J. - (1.) The aforesaid writ application has been filed, inter alia, praying for quashing the Memo dated 16.12.2004, pertaining to the award of punishment i.e. only subsistence allowance during the period of suspension, stoppage of one increment with cumulative effect.
(2.) The facts, in brief, is that the petitioner while posted as In -charge Headmaster in the Middle School, Pindarcom, Balumath in the district of Latehar was put under suspension on 02nd September, 1995 for non - joining at the place of transfer vide Annexure -1 to the writ application.
(3.) By virtue of the impugned order dated 16.12.2004, vide Annexure -2,the petitioner has been allowed only the subsistence allowance during the period of suspension and the punishment of stoppage of one increment with cumulative effect has been imposed.;