RAKESH Vs. STATE OF U P

JUDGEMENT

(1.) This writ petition has been filed against the impugned order dated 31.1.1996 Annexure-14 to the writ petition by which the petitioner after an enquiry has been reverted from the post of Assistant Inspector General (Registration) to the post of Registrar.

(2.) Heard learned counsel for the parties.

(3.) The petitioner is a Class II officer in the employment of the State Government. He joined the service as Sub-Registrar from 13.2.1970 on probation and he was confirmed on 13.2.1972. He as promoted as Assistant Inspector General (Registration) on 3.8.1991 and was posted at Bulandshahr. It is alleged in paragraph 2 of the writ petition that the respondents 3 and 4 had some grudge against the petitioner and hence a preliminary enquiry was conducted in connection with the letter dated 16.3.1994 written by the Inspector General (Registration) to the petitioner vide Annexure-1 to the writ petition. By this letter the petitioner was asked to explain why the record of the order dated 18.10.1992 was not sent to the A.D.M. (Finance) and the details about the document No. 1608/93. Thereafter by letter dated 4.6.1994 Annexure-2 to the writ petition the petitioner was informed that an enquiry was being instituted against the petitioner on various charges and the petitioner was placed under suspension vide order dated 24.5.1994 Annexure-3 to the writ petition. The petitioner was also served a charge-sheet vide Annexure-5 to the writ petition.