Sudhir Agarwal, J. - (1.) Heard Sri B.S. Pandey, learned counsel for the petitioner and learned Standing Counsel for respondents.
(2.) A regular inquiry was conducted against petitioner by issuing charge sheet dated 01.07.1992 which was replied by petitioner and thereafter Inquiry Officer submitted report without holding any oral inquiry. Disciplinary Authority thereafter passed order of punishment dated 30.10.1996 imposing punishment of reversion at the basic pay in scale, Censure and that petitioner shall not be given charge of Reserve Forest. Thereafter petitioner's appeal/representation was rejected by Chief Conservator of Forest, Eastern Region, U.P., Allahabad vide order dated 22.02.1999.
(3.) Learned counsel for petitioner submitted that reduction in basic pay is a major penalty and without holding oral inquiry entire proceedings have been conducted this is patently illegal.;