M.P. Singh, J. - (1.) THE petitioner was initially appointed as Patwari. He was promoted as Supervisor Qanoongo in 1981. The Writ petition is directed against an order dated 24 -10 -1986 passed by the District Magistrate, Pithoragarh awarding the following four punishments to the petitioner - - (i) reduction in rank to the post of patwari, (ii) withholding of three increments, (iii) awarding adverse entry, (iv) withholding of arrears of salary, allowance etc., during suspension period, and the order of the Commissioner dated 10 -11 -1987 dismissing his appeal.
(2.) ONE Shrinath Singh made an application before Pargana Adhikari, Lohaghat on 29 -11 -1982 for felling and lifting certain trees. He directed the petitioner to submit his report. On 4/12 -11 -1982 the petitioner submitted his report recommending that 43 trees uprooted in storm or cut for road construction may be disposed of by means of public auction.
(3.) UNDER the order of the Sub -Divisional Officer, public auction was held on 29 -11 -1982. Srinath Singh was the highest bidder for these trees. On 4 -12 -1982 the bid was accepted by the Pargana Adhikari. Vide his order dated 6 -12 -1982 he permitted Shrinath Singh to lift the trees and directed the Patwari concerned to arrange for the lifting.;