- (1.) Heard learned Counsel for the Petitioner and Sri R.C. Srivastava, senior Advocate, assisted by Sri Pradeep Chandra.
(2.) The Petitioner is an employee of the U.P. Cooperative Federation Limited, Lucknow and is governed by Regulations, known as the U.P. Cooperative Societies Employees Service Regulations, 1975 (hereinafter referred to as the Service Rules).
(3.) Disciplinary proceedings against the Petitioner were initiated and ultimately the Petitioner was punished with: (a) recovery of a sum of Rs. 16082.36 from the salary of the Petitioner by making a deduction of 1/3rd salary each month;c (b) stoppage of two annual increments, and (c) censure entry in character roll.;