Shree Chandrashekhar, J. - (1.) The petitioner is aggrieved of order dated 06.09.2010 by which one annual increment has been forfeited and he has been denied salary for the period during which he remained terminated from service.
(2.) On a charge of negligence the petitioner was placed under suspension on 07.07.2005. An enquiry was conducted in the matter and second show-cause notice was issued to him on 22.06.2006. The disciplinary authority imposed penalty of dismissal from service vide punishment order dated 22.08.2006, against which the petitioner preferred an appeal which also stood dismissed on 13.04.2007. He came to this Court in W.P.(S) No.2605 of 2009 questioning legality of the appellate order. This Court without interfering with the appellate order dated 13.04.2007 permitted the petitioner to approach the Revisional Authority. By the impugned order dated 06.09.2010, the Revisional Authority quashed the order of termination from service and the petitioner was reinstated in service, however, his annual increment for one year was forfeited and he was denied salary for the period under termination.
(3.) Raising a plea of parity, the learned counsel for the petitioner submits that once the Revisional Authority found that two different punishment orders in respect of the same incident is not permissible, the petitioner is entitled for full salary and allowances for the period between 22.08.2006 and 06.09.2010.;