- (1.) HEARD Sri Mohit Kumar, learned Counsel for petitioner and learned Standing Counsel for respondents.
(2.) THE Assistant Commissioner (Executive)/ Sales Tax, Ghaziabad passed an order of punishment on 27.10.1990 withholding three increments of petitioner with cumulative effect and a "Censure". He also issued separately a show cause notice dated 31.10.1990 as to why salary of petitioner for the period of suspension be not confined to the amount of subsistence allowance already paid. These two orders have been assailed by petitioner in this writ petition. Petitioner was appointed as Stenographer initially in 1971 and was posted in the Office of Sales Tax Officer, Khurja, District Bulandshahar. He was placed under suspension by order dated 11.10.1988 while posted at Sales Tax Office, Dibai, District Bulandshahar in a contemplated departmental enquiry. The charge sheet dated 24.11.1988 was issued which contained nine charges relating to certain acts and omissions which constitute misconduct while petitioner was posted in the Office of Sales Tax Officer, Dibai, District Bulandshahar. By order dated 21.11.1988 Sri K.S. Pundir, Sales Tax Officer, was appointed as Enquiry Officer.
(3.) ANOTHER charge sheet dated 1.3.1989 was issued to the petitioner in respect to certain acts and omissions of the period when petitioner was posted at Budaun as Stenographer. This charge sheet contained two charges.;