- (1.) HEARD learned counsel for the parties.
(2.) FROM the pleadings in the writ application, as it appears, the only issue raised is on the quantum of punishment imposed on the petitioner. Learned counsel for the petitioner, by referring to Annexure -10 to the writ petition, which is an order of punishment passed by the concerned authorities of the respondents in respect of another co -employee of the petitioner, submits that the said coemployee namely, constable Gopal Paswan, against whom the charge was that he had contracted second marriage even during the lifetime of his first wife and though, a departmental proceeding was conducted against him and the charge was found to be proved against him, but the punishment imposed against him was only of stoppage of increment for one and half year which is equivalent to three black marks in his service record and further, that except the subsistence allowance, he was not to be given full salary. Whereas for identical charge, the punishment inflicted upon him is termination of his service.
(3.) LEARNED counsel submits that the punishment is totally disproportionate to the charges and furthermore, in the matter of inflicting punishment, petitioner has been discriminated.;