- (1.) Heard, Sri Ashok Nath Tripathi, learned Counsel for the petitioner and learned Counsel for the respondents.
(2.) Affidavits have been exchanged between the parties.
(3.) This writ petition has been filed by a Class-IV employee working on the post of Chaukidar (Night Guard) in the District Judgeship of Farrukhabad. While discharging his duties an incident took place on 7th April, 2007 at about 2.30 a.m. in the night when thieves allegedly attempted to fell sandal trees inside the campus of the Civil Court at Farrukhabad. The allegation against the petitioner is that he was not diligent in his duties, which resulted in such an incident and consequently, a punishment was awarded on 29th May, 2007 by the District Judge reducing the petitioner to his initial stage of pay scale with no increment Against the punishment order, the petitioner approached the High Court on the Administrative side by filing an appeal and the appeal was also dismissed, communication whereof was made by the High Court on 13th August, 2008/20.8.2008.;