HEMANT KUMAR RAI Vs. STATE OF U.P.

JUDGEMENT

(1.) In view of the fact that original records relating to disciplinary proceedings in question have been produced before the Court, both the learned counsel for the petitioner and learned Additional Chief Standing Counsel agree that this petition can be heard and decided at this stage itself.

(2.) Heard Sri V.K. Singh, learned Senior Advocate assisted by Sri Samarath Singh, learned counsel for the petitioner and Sri P.K. Srivastava, learned Additional Chief Standing Counsel for the State.

(3.) Sri Hemant Kumar Rai, the present petitioner, is aggrieved by the punishment order dtd. 9/10/2023 passed by the State Government inflicting upon him major penalty in the nature of withholding two annual increments with cumulative effect and further directing recovery of a sum of Rs.44,84,006.00 for the loss caused to the Government.