Manish Mathur,J. - (1.) Heard Mr. Shivam Sharma, learned counsel for petitioner and Mr. Ajit Kumar, learned counsel for opposite parties.
(2.) Under challenge is the punishment order dated 21.07.2020, the enquiry report dated 13.12.2019 and the charge sheet dated 17.06.2019. A further prayer directing opposite parties to grant consequential benefits upon quashing of the aforesaid orders has also been sought.
(3.) Learned counsel submits that while petitioner was working with opposite parties on the post of Artist-cum- Publicity Assistant, he was issued a show cause notice on 10.04.2019 levelling certain allegations. It is submitted that petitioner submitted his reply on 24.05.2019 whereafter the charge sheet was issued to him and upon submission of enquiry report, the impugned punishment order has been passed whereby punishment of censure and reduction of pay to a lower stage in the time-scale has been awarded.;