MANOJ KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Vinod Kumar Mishra, Advocate holding brief of Sri Vijay Gautam, learned counsel for petitioner and learned Standing Counsel for State-respondents.

(2.) This writ petition is directed against punishment order dated 06.09.2004 passed by Superintendent of Police, Bijnor imposing punishment of reduction in pay scale from Rs.4305/- to Rs.3050/- for a period of two years and Appellate Order dated 31.03.2005 passed by Deputy Inspector General of Police, Moradabad Range, Moradabad rejecting petitioner's appeal.

(3.) It is contended that petitioner was not given time to file reply and enquiry has been conducted ex parte and charge of consumption of liquor was not found proved as medical examination was not properly conducted, hence, impugned order is liable to be set aside.