AMRESHWAR PRATAP SAHI,J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel.
(2.) The petitioner while working as a Surgeon in the Community Health Centre at Kasya, District Kushinagar was subjected to a disciplinary proceeding on account of his negligence in duties. The petitioner was ultimately placed under suspension and in the disciplinary proceedings, after enquiry, he came to be awarded a punishment of withholding two increments with cumulative effect on permanent basis and he was also awarded a censure entry.
(3.) It is an undisputed fact that the petitioner was suspended on 2.5.2001 and the punishment was awarded to him on 29.9.2005.;