SATYENDRA SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The instant appeal arises from the judgment dtd. 30/7/2018 passed by the High Court of Judicature at Allahabad, Lucknow Bench, allowing the Writ Petition preferred by the respondents and setting aside the judgment dtd. 5/6/2015 passed by the State Public Services Tribunal, Lucknow(Hereinafter being referred to as 'Tribunal'), whereby, the Tribunal had allowed the Claim Petition(Claim Petition No. 1931 of 2014) preferred by the appellant.

(3.) The appellant, while being posted as Assistant Commissioner, Commercial Tax, Khand-13, Ghaziabad faced disciplinary proceedings in furtherance of a charge sheet dtd. 5/3/2012. The Inquiry Officer conducted the inquiry and submitted an Inquiry Report dtd. 29/11/2012. The Disciplinary Authority being the Principal Secretary, Tax Registration Department, Lucknow, U.P., issued a Show Cause Notice accompanied with the Inquiry Report to the appellant. The appellant submitted his reply/objections to the said Show Cause Notice. The Disciplinary Authority, considered the reply of the appellant and issued the Order dtd. 5/11/2014, whereby it awarded the punishment of Censure Entry as well as stoppage of two grade increments with cumulative effect to the appellant.