AJAI KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Jaideep Narain Mathur, Senior Advocate assisted by Sri Shobhit Mohan Shukla for the petitioner, Sri Vivek Shukla, learned Additional Chief Standing counsel along with Sri Prafulla Yadav, Standing counsel for State-opposite parties, Sri R. K. Upadhyay for opposite party No.3 and Sri Ashok Shukla for opposite party No.6.

(2.) By means of the present writ petition the petitioner has assailed the order dtd. 16/5/2021 passed by the State Government thereby awarding punishment to the petitioner of reversion along with censure entry. Further the advice of U.P Public Service Commission dtd. 19/2/2021 has also been challenged. The petitioner has further challenged the order dtd. 22/7/2019 passed by Additional Chief Secretary (Appointment Department), Government of U.P, whereby order of re-enquiry has been passed in exercise of powers under Rule 7 and 9(1) of U.P. Government Servants (Discipline and Appeal) Rules, 1999. The petitioner has also sought for a direction to the opposite parties not to give effect to the impugned order dtd. 16/5/2021 and also to allow the petitioner to work on the post of Sub Divisional Officer, regularly with all consequential benefits.

(3.) It has been submitted by learned counsel for the petitioner that having been selected on the post of Naib Tehsildar the petitioner started working on 19/12/1993 under the control of Board of Revenue, U.P. He was subsequently transferred/appointed on the post of Officer on Special Duty (Land Management) under New Okhla Industrial Development Agency (NOIDA), U.P., Gautam Buddha Nagar on 3/2/2009 till 16/4/2012 and thereafter he was posted at Board of Revenue U.P., Lucknow.