- (1.) Heard Sri Rajeev Misra, learned counsel for the petitioner and the learned Standing Counsel for the respondent nos. 1, 2 and 3.
(2.) The petitioner is a Medical Officer in the Provincial Health Services of the State of U.P. He was charge-sheeted and subjected to a disciplinary enquiry on the allegation of unauthorized absence and for not residing at the headquarters and discharging his duties as a result whereof an enquiry was held where after, the punishment awarded to the petitioner was to the effect that a censor entry for the year 2003-2004 shall be endorsed in his service book on account of the said charges having been found to be proved.
(3.) During the pendency of the enquiry, the petitioner was placed under suspension from 8.8.2002 to 20.9.2003.;