MUNNI LAL PATEL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Shri Syed Wajid Ali, learned counsel for petitioner and Shri Sanjeev Singh, learned Additional Advocate General assisted by Shri R.S. Umrao, learned Standing Counsel appearing for State respondents.

(2.) This petition under Article 226 of the Constitution questions the propriety of the disciplinary authority in passing the order of punishment dtd. 24/7/2024 as well as the order dated 15-16/5/2025 passed by the appellate authority affirming the order of punishment. By the order of punishment the disciplinary authority has reverted the petitioner from the post of Joint Block Development Officer to Assistant Block Development Officer while revoking the suspension order and reinstating him in service under the order dtd. 24/7/2024.

(3.) The disciplinary authority has relied upon the findings returned by the inquiry officer bringing home the charges levelled against the charged officer in the charge-sheet and thereby holding the charged officer to be guilty of in-discipline and dereliction in discharge of official duty, inasmuch as he was held guilty for not obeying the directives issued by the higher officers as well as wantonness in his character.