RAJESH KUMAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This writ petition is directed against an order passed by the Cane Commissioner and Chairman, State Cane Services Authority, U.P., Lucknow, dtd. 11/3/2022, awarding the petitioner the penalty of withholding two increments with cumulative effect, directing proportionate recovery of the loss sustained by the Sahkari Ganna Vikas Samiti Limited, Shamli, and censuring him, all after holding disciplinary proceedings. The petitioner has further challenged the appellate order dtd. 24/9/2024 passed by the Commissioner, Cane and Sugar, U.P., Lucknow, dismissing his appeal and affirming the order of the Disciplinary Authority.

(2.) The petitioner was posted as a Cashier with the Cane Cooperative Development Society, Thana Bhawan, District Shamli w.e.f. 3/10/2018. The petitioner's conditions of service are governed by the Uttar Pradesh Cane Co-operative Service Regulations, 1975 (for short, 'the Regulations of 1975 '), as amended from time to time. The petitioner was issued a chargesheet dtd. 28/12/2020 by the Deputy Cane Commissioner, Moradabad, who was nominated as the Inquiry Officer, carrying the following charges:

(3.) The petitioner filed his reply, denying the charges. His reply is dtd. 18/1/2021.