S.S. Guleria vs State of H.P. and Others

Rajiv Sharma, J.—Disciplinary proceedings were initiated against the Petitioner under Rule 14 of the Central Civil Service (Classification, Control and Appeal) Rules, 1965 on 9.10.2003. Sh. Devender Singh Kashyap, Principal, Government Senior Secondary School, Chhotta Shimla was appointed as Inquiry Officer. He submitted inquiry report to the Disciplinary Authority. The Disciplinary Authority imposed the penalty of reducing the pay of the Petitioner by three stages from Rs. 10,300/- to Rs. 9,475/- in the time scale of pay of Rs. 7,000- 10,980 for a period of three months with effect from 1.10.2004. Petitioner has already preferred an appeal against the imposition of penalty dated 18.10.2004. The same has not been decided till date by the Principal Secretary (Education).

Consequently, there shall be a direction to the Principal Secretary (Education) to decide the appeal preferred by the Petitioner against the order dated 18.10.2004 by passing a speaking/detailed order after hearing the Petitioner, within a period of two months, after the production of certified copy of this judgment by the Petitioner.

In view of above direction, the petition is disposed of. No costs.