- (1.) Heard Sri Sudhir Kumar Mishra, Counsel for the petitioner and learned Standing Counsel for the State. Petitioner has filed the instant writ petition inter alia praying for quashing the impugned punishment order dated 01/10/2004 [Annexure-1 to the writ petition] passed by Sri Amod Kumar, District Magistrate, Sitapur, whereby the petitioner has been reverted to initial pay of the pay-scale of Rs. 4000-6000 and was also awarded censure entry.
(2.) Shorn of unnecessary details, the facts of the case are that the petitioner while working as Assistant Registrar Kanongo, Tehsil Sidhauli, District Sitapur was served with a charge-sheet containing charges of irregularity in mutation proceedings in case no. 222/512 under Section 34 L.R. Act [Smt. Rachana Singh and others vs. Smt. Shanti Devi of village Nanpara, Pargana Badhi,Tehsil Sidhauli].
(3.) The Inquiry Officer after concluding the inquiry submitted his inquiry report on which the District Magistrate/Disciplinary Authority issued a show cause notice dated 6.2.2004 annexing therewith a copy of the inquiry report and requiring his comment. Thereafter, the impugned order of punishment had been passed.;