- (1.) Heard Sri Vipin Sinha, learned Advocate in support of this writ petition and learned Standing Counsel. By means of this writ petition, petitioner has prayed for quashing of the impugned order dated 23.5.2006 passed by the respondent no. 1 (annexure no. 10) by which in the disciplinary proceedings punishment of (i) censor (ii) stoppage of one increment with cumulative effect was given. For disposal of the writ petition, facts in brief will suffice.
(2.) Petitioner was working as Assistant Engineer in Public Works Department in district Basti. In respect to widening of Duddhi - Lumbini - Mani Road on the charge of use of sub standard material, when in the night of 9.10.2001 a visit of the Minister concerned took place, some shortcomings were pointed out, upon which suspension of several officers followed and it is thereafter correspondence between higher officials and disciplinary proceedings started, resulting into the impugned action.
(3.) Submission is that the enquiry in the charge has not proceeded in the fair manner and although disciplinary proceedings proceeded against other officers also but all have been exonerated and the petitioner has been singled out for ulterior motive.;