SURESH CHANDRA Vs. STATE OF U P

JUDGEMENT

(1.) THE petitioner was District Homeopathic Medical Officer, Azamgarh. He was given charge sheet on 12. 2. 2002 leveling four charges against him. The petitioner filed his reply and thereafter an enquiry report was submitted on 8. 1. 2003. The petitioner was awarded a censure entry and his integrity was withheld by the order dated 21st May, 2003. The petitioner filed representation against the same, it was rejected on 25th October, 2005. In pursuance to the enquiry report the petitioner was also punished by the order dated 25th October, 2005 by which his integrity and one increment was withheld. Hence, the present writ petition.

(2.) WE have heard learned Counsel for the petitioner and learned Standing Counsel for the respondents.

(3.) BY the enquiry report the charge No. 1 and charge No. 4 were partly proved. Charge No. 1 was that the petitioner had not deducted the income tax from his salary at source.