Daya Shankar Tripathi, J. - (1.)Heard Shri Satyanshu Ojha, learned Standing Counsel on behalf of the petitioner, Shri Ajay Shankar Tewari, learned counsel for the opposite party no. 1 and perused the record.
(2.)By means of the present writ petition, the petitioner has challenged the impugned order dated 211.2016 passed by the State Public Services Tribunal, Lucknow in Claim Petition No. 1468 of 2014 "Ravijesh Mathur v. State of U. P. & Ors.".
(3.)Facts in brief of the present case are that the claimant/respondent no.1 while posted as Senior Clerk at Sahayata Kendra, Aamtanda, Bareilly has been served with a charge sheet dated 24.01.2013 to which he submitted his reply on 27.02.201 The Enquiry Officer after conducting the domestic enquiry has exonerated the petitioner from the charges levelled against him. However, the Disciplinary Authority had disagreed with the enquiry report submitted by the Enquiry Officer and issued a show cause notice to the claimant/respondent no.1 vide letter dated 20.02014 under Rule 9 (2) of U. P. Government Servants (Discipline and Appeal) Rules, 1999 and the respondent no.1 submitted his explanation to the notice issued by the Disciplinary Authority. Disciplinary Authority passed the punishment order dated 11.06.2014 thereby awarding the censure entry and recovering the loss of Rs. 43,969 from the respondent no.1.