Pramath Patnaik, J. - (1.) In the accompanied writ application, the petitioner has inter alia prayed for quashing resolution as contained in Memo dated 02.02.2012 and Memo dated 09.10.2015, whereby punishment of (a)stoppage of three increments with cumulative effect (b).No promotion for three years from the due date & (c).No payment for suspension period other than subsistence grant; was imposed upon the petitioner and further prayer has been made to release the entire amount of salary for the suspension period along with increments and further to grant promotion to the petitioner from the due date after quashing the punishment orders.
(2.) Brief facts, as disclosed in the writ application, is that the petitioner, belonging to Deputy Commissioner Cadre, while discharging his duties as Deputy Collector Land Reforms, Ranchi between 30.03.2006 to 10.04.2008 vide order dated 13.10.2010, he was put under suspension on the charge of extending illegal benefit to Mrs. Menon Ekka by granting permission to sale and purchase of land belonging to Scheduled Tribe and memo of charge in form "K" was served upon him. Pursuant to the said charge, the petitioner submitted his defence statement before the conducting officer, who after conducting the enquiry submitted his report and pursuant thereto, the petitioner was asked to submit his show cause reply against major punishment, vide Annexure 10 to the writ application, to which petitioner replied. The disciplinary authority after considering the materials available on record, passed the impugned order dated 02.02.2012, vide Annexure 13 of the writ application. Against which the petitioner preferred appeal, which stood rejected vide order dated 09.10.2015.
(3.) Being aggrieved with the impugned order passed by the disciplinary authority as well as by the appellate authority, the petitioner left with no efficacious and alternative remedy, has approached this Court invoking extraordinary jurisdiction of this Court under Article 226 of the Constitution of India for redressal of his grievances.;