RAJESH SINGH CHAUHAN,J. - (1.) Heard Sri H.G.S. Parihar, learned Senior Advocate assisted by Ms. Meenakshi Singh Parihar, learned counsel for the petitioner, Sri Manjive Shukla, learned Additional Chief Standing Counsel for the State-respondent and Sri R.K. Upadhyay, learned counsel for respondent no.4.
(2.) In the proposed order, notices to opposite party nos. 5 and 6 are dispensed with as no prejudice is caused to respondent nos. 5 & 6 by means of the impugned order.
(3.) The order under challenge is a punishment order dated 01.10.2020 passed by the Additional Chief Secretary, Cooperative Department, Government of U.P., Lucknow awarding major punishment to the petitioner reverting him from the post of Additional Commissioner/Additional Registrar to the post of Joint Commissioner/Joint Registrar in the minimum pay scale withholding two increments with cumulative effect.;