SANKATA PRASAD Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and learned Standing Counsel.

(2.) Aggrieved by the inflictment of major punishment, the petitioner has filed the instant writ petition questioning veracity/correctness of orders dated 16.7.2005, 3.11.2004 and 27.5.2004 passed by different authorities.

(3.) According to the petitioner, while he was working as Lekhpal in Tehsil, Sidhauli, District Sitapur, the Sub-Divisional Officer, Sitapur, vide order dated 30.12.2003, placed him under suspension in contemplation of inquiry. A charge-sheet dated 7.2.2004 was issued, which was received by the petitioner on 22.2.2004. In response to the charge-sheet, the petitioner had submitted his reply on 25.2.2004, denying the charges levelled against him. Thereafter, Enquiry Officer has submitted his report dated 31.3.2004 to the Sub-Divisional Officer, Sidhauli, Sitapur, who, in turn, required the petitioner to submit his reply to the enquiry report dated 31.3.2004. On receipt of the enquiry report, the petitioner submitted his reply dated 22.4.2004. Thereafter, the Sub-Divisional Officer, Sitapur, vide order dated 27.5.2004, awarded major punishment of withholding five annual increments on permanent basis and further directed to make an adverse entry in his character roll of the petitioner.