- (1.) We have heard Shri W.H. Khan, Senior Advocate assisted by Shri J.H. Khan for the petitioner.
(2.) The petitioner was appointed as Asstt. Manager (Technical) in U.P. Financial Corporation in December, 1986. When he was posted in the Regional Office, Kanpur in the year 1988, his wife fell ill and had to undergo a surgical operation. The petitioner submitted a medical claim for reimbursement. The department found some discrepancy in the bill and instead of checking the bill and making the payment of the amount, the petitioner was placed under suspension by the Managing Director on 26th July, 1988 with disciplinary proceedings contemplated against him. He was served with charge sheet on 28th July, 1988 for submitting medical claim in excess of the amount paid to the nursing home. After a prolonged disciplinary proceedings of eight months, the petitioner was punished with a censure entry and withholding of three increments, with cumulative effect vide order dated 31st March, 1989.
(3.) In the year 1988-89 an adverse entry was also recorded in the petitioner's character roll. He was also communicated with adverse remarks recorded in the character roll for the year 1993-94 by letter dated 29.11.1996, after a period of three years. A representation against the adverse entry of the year 1993-94 is said to be still pending.;