Rajesh Singh Chauhan, J. - (1.) Heard learned counsel for the petitioner, Sri Shafiq Mirza and Sri Chandra Bhushan, learned Advocate holding brief of Ms. Jyoti Sikka, learned counsel for the District Basic Education Officer, Shravasti.
(2.) The petitioner has assailed the order dated 22.1.2018 passed by the District Basic Education Officer, Shravasti whereby the petitioner has been awarded censure entry and he has been reinstated in service with salary from the date of suspension transferring him in another school i.e. Uchcha Prathmik Vidyalaya, Muskabad, Vikas Kshetra Ikauna, District Shravasti.
(3.) The main ground to assail the aforesaid order is that no departmental inquiry has been conducted against the petitioner strictly in accordance with law, inasmuch as, no oral inquiry of whatsoever has been conducted, the petitioner has not been afforded any opportunity to cross-examine the witnesses / evidence and the punishment order has been passed on the basis of reply so given by the petitioner against the charge-sheet.;