- (1.) Heard Sri Neeraj Kumar Srivastava, learned counsel for the petitioner, Sri G.D. Mishra, learned counsel for respondents no. 2 and 3, learned Standing Counsel for the State and perused the record.
(2.) This writ petition has been filed challenging order dated 10.11.2014 (Annexure-19 to the writ petition) passed by Chairman, Administrative Committee State Cooperative Dairy Federation, Lucknow-respondent no. 2 whereby punishment of reversion in the pay scale of petitioner has been awarded and he has been reverted from the pay scale of Rs. 10,000 - Rs. 15,200 to the pay scale of Rs. 8,000 - Rs. 13,500 at lowest level i.e. Rs. 8,000/-.
(3.) The facts in brief giving rise to this writ petition are that petitioner was directly appointed as Dy. Manager (Animal Husbandry) and he joined duty in the department on 20.1.1984. A charge-sheet was issued to petitioner on 24.8.2009 with the allegation that the petitioner was responsible for less production of milk during various periods and he has committed carelessness and failed to discharge his duty and responsibility on account of which Federation suffered heavy financial loss and act of the petitioner is a serious misconduct. Prior to that on 14.7.2009 petitioner was suspended. Copy of the charge-sheet has been annexed as Annexure-10 to the writ petition+. Petitioner replied to the charge-sheet on 14.10.2009.;