ARVIND KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Prabhakar Awasthi, learned counsel for the petitioner and Shri Anurag Pandey, learned Standing Counsel for the State respondents.

(2.) Present petition has been filed seeking the following reliefs:-

(3.) It is the case of the petitioner that under some charges levelled against him on the basis of the report submitted by the Naib Tehsildar approved by the Tehsildar culminated into initiation of disciplinary proceedings under Rule 7 of the U.P. Government Servant (Discipline and Appeal) Rule 1999 in which the chargesheet has been served upon the petitioner and the same has been replied. Thereafter, inquiry has been initiated by the Tehsildar who has been designated and appointed as an Inquiry Officer vide order dtd. 27/2/2023 at the time of framing charges against the petitioner.