LAL JEE Vs. STATE OF U P

JUDGEMENT

(1.) The Petitioner is serving as Asstt. Engineer in Public Works Department of the State. At the relevant time he was posted as Asstt. Engineer, Public Works Department, Jhansi. By this writ petition he has prayed for setting aside the orders dated 14.11.2008 passed by the Secretary, Public Works Department, Anubhag-13, Government of U.P. Lucknow, (the Disciplinary Authority) punishing him, after a departmental enquiry, with a censure entry and withholding 4 yearly Increments temporarily for a period of 5 years.

(2.) We have heard Shri R.K.S. Chauhan, learned Counsel for the Petitioner. Learned standing counsel appears for the Respondents.

(3.) On a surprise inspection made by the Minister of Public Works Department, Government of U.P. of the Lumbini-Dudhi State High Way No. 5, in the presence of the Principal Secretary, Public Works Department: Chief Engineer, Level-1 (Works) ; chief Engineer Public Works Department, Gorakhpur and Superintendent Engineer, Public Works Department, Basti Circle and other officers, it was found that the construction of the road was left out and large quantity of loose stones of different sizes spread over the road from Km. 50 to Km.53 and Km.62 to Km.66. The reinforcement work of the road was incomplete and was not carried out in accordance with the time schedule, and standards to be maintained by the Public Works Department.