STATE OF U P Vs. MANOJ KUMAR SINGH

JUDGEMENT

(1.) This writ petition arises out of a judgment and order dated 13.8.2009 passed by U.P. State Public Services Tribunal in Claim Petition No. 1496 of 1998.

(2.) Heard learned counsel for State and perused the impugned judgment, pleadings and also the documents annexed with writ petition.

(3.) Respondent, for the first time, was posted as Sales Tax Officer on 16.4.1991. During the course of his service in 1998-99, he was posted on deputation with the Backward Class Welfare Department as an Officer at Jaunpur. On not being given complete charge, he got himself repatriated to his parent department. On inquiry, the Chief Development Officer, Jaunpur could not find any irregularity against the petitioner. However, when the respondent was posted at Banda, he received a letter dated 3.2.2001 informing him that on account of certain irregularities a departmental proceeding has been initiated against him. Respondent submitted reply dated 31.8.2001 and was given personal hearing on 7.1.2002. To his utter dismay and surprise vide letter dated 7.7.2002, he was served with an order of punishment in the nature of censure and stoppage of one increment. His appeal filed to superior authority was rejected without passing a speaking order.