MAHESH CHANDRA AGARWAL Vs. STATE OF U P

JUDGEMENT

(1.) We have heard Sri Adarsh Bhushan holding brief of Sri Anil Bhushan, learned counsel for the petitioner and the learned Standing Counsel for the respondents.

(2.) By this petition, the petitioner has challenged the order dated 27.05.2003 passed by the Commissioner, Trade Tax, U.P. by which a penalty of reduction in rank has been imposed on the petitioner thereby reverting him from the post of Commercial Trade Tax Officer-II to a Class III post on which he was initially appointed.

(3.) Facts, in brief, are that the petitioner was appointed as a Routine Grade Clerk in the year 1964. Thereafter, in the year 1978, was promoted to the post of Senior Clerk and, in the year 1986, was given promotion to the post of Senior Assistant. In the year 1999, the petitioner was further promoted as a Trade Tax Officer (Class II). On 03.05.2001, the petitioner was placed under suspension and a charge-sheet was served on him. The charge-sheet leveled two charges on the petitioner.