R.R.K.Trivedi, J. - (1.) This writ petition has been filed for quashing the order dated 19.11.88, passed against the petitioner by which following punishments have been awarded to petitioner in disciplinary proceedings against him. i. Petitioner has been deprived of six increments in salary and it has been directed that the salary payable to him should be redetermined for the post of Consolidation Officer. ii. Petitioner has been deprived of the salary during the period of suspension except the subsistence allowance, it has also been said that the petitioner should be given notice for this punishment. iii. Petitioner has been awarded bad entry in his character-roll.
(2.) The facts giving rise to the aforesaid proceedings against the petitioner are that at the relevant time i.e. on 9.18.87, the petitioner was posted as Consolidation Officer, Allahabad. By order dated 19.8.87, Annexure-4 to the writ petition, he was suspended on the ground that the disciplinary proceedings are contemplated against him. He was also served with a charge-sheet on 19.8.87 in which as many as 15 charges were mentioned against petitioner. The charge-sheet has been filed as Annexure-5 to the writ petition. Sri Tilak Raj Sharma, Joint Director (Consolidation), Lucknow was appointed Enquiry Officer. The Enquiry Officer proceeded with the enquiry, recorded evidence and thereafter submitted his report on which basis the impugned order dated 19th November, 1988 was passed, by which the aforesaid punishment were passed against petitioner.
(3.) In this petition, counter and rejoinder affidavits were filed and both the learned counsel are agreed that this writ petition may be decided finally. I have heard learned counsel for the petitioner and learned Standing Counsel. Learned counsel for the petitioner challenged the legality of the impugned order on the three grounds.;