AIR 2015 SUPREME COURT 533 ::2014 AIR SCW 6789 ::2015 LAB. I. C. 874

Supreme Court Of India

(From : Punjab and Haryana)

Hon'ble Judge(s): Dipak Misra, Vikramajit Sen , JJ

(A) Constitution of India , Art.311, Art.309— Punjab State Electricity Board Employees (Punishment and Appeal) Regulations (1971) , Regn.1— Punishment - Nature - Stoppage of increments without cumulative effect - Is minor punishment - It entails postponement of increment for specified period and increments are released after that period - However stoppage of increments with cumulative effect is major punishment - Entails permanent postponement of increments and thereby @page-SC534reducing delinquent in time scale. (Para 14 15) (B) Constitution of India , Art.311, Art.309— Punjab State Electricity Board Employees (Punishment and Appeal) Regulations (1971) , Regn.1— Punishment - Stoppage of increment without cumulative effect - Manner of implementation - Increments are not to be released during period of stoppage - But after period of stoppage increments are added up to regular increment. If the punishment of stoppage of increment without cumulative effect is imposed for a period of five years, increment is not warranted to be released by the end of the year. When there is a stoppage of five annual increments the same are not paid during the said period and thereafter in the sixth year the increments are added up to....