RAMESH CHANDRA MANGALIK Vs. STATE OF U P

JUDGEMENT

(1.) This petition has been filed challenging the impugned order dated 21.4.1995 Annexure-1 to the writ petition by which the petitioner has been given a punishment of withholding four annual increments permanently and recovery of Rs. 28,822. The petitioner has also prayed that he should be considered for promotion to the post of Executive Engineer from the date when his first junior was promoted.

(2.) We have heard the learned counsel for the petitioner and the learned standing counsel.

(3.) The petitioner was appointed on 19.2.1963 in the irrigation department as Assistant Engineer and he was duly approved by the U. P. Public Service Commission. It is alleged in paragraph 3 of the petition that his work and conduct was satisfactory and upto the mark and as such, he was promoted by the order dated 8.5.1979 to the post of Assistant Engineer Incharge. It may be mentioned that promotion at that time could not be made on the post of Executive Engineer since that had been stayed by the Supreme Court and hence the department started giving designation of Assistant Engineer Incharge to those who were to be promoted as Executive Engineer.