UMAKANT AWASTHI Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the material available on record. The brief facts of this case are that the petitioner was appointed as Police Constable in the year 1984 and was promoted as Head Constable in the year 1993. On 15.3.1999, he was issued a show-cause notice by respondent No. 4 for concealment of fact that he had purchased an immovable property in his name without any information to the department concerned, against which a reply was submitted by him. However, the respondent No. 4 not finding the said reply to be satisfactory passed an order dated 22.4.1999 awarding against the petitioner the punishment of censor entry.

(2.) On the same set of facts another show-cause notice was issued to the petitioner on 19.5.1999 against which a reply was submitted by the petitioner and the respondent No. 4 vide his order dated 7.6.1999, passed the punishment for withholding the integrity of the petitioner as a result of which the bonus and other service benefits were withheld.

(3.) Feeling aggrieved, the petitioner challenged both the aforesaid orders before the superior officers of his department but when no relief was granted, he ultimately challenged the above orders before the State Public Services Tribunal (hereinafter referred to as the tribunal) by filing claim petition No. 727 of 2000. The tribunal vide its order dated 27.2.2004 partly allowed the aforesaid claim petition by quashing the order dated 7.6.1999 by which the integrity of the petitioner was withheld. However, no relief was given to the petitioner regarding the order of respondent No. 4 by which punishment of censor entry was awarded against him. He has filed the instant writ petition for getting the same also quashed.