BALA KRISHNA NARAYANA,J. - (1.) HEARD Sri Ajay Bhanot, learned counsel for the petitioner the learned Standing Counsel for the respondents.
(2.) WITH the consent of the learned counsel for the parties the writ petition is being disposed of at this stage without calling for any counter affidavit. This writ petition has been filed by the petitioner for quashing the punishment order dated 28.5.2009 (Annexure-1 to the writ petition) passed by the respondent no. 2, District Magistrate, Jhansi, by which the petitioner has been reverted to the lowest grade in the basic pay scale of 5200-20200/-. The only ground on which the petitioner has challenged the impugned order is that the punishment order has been passed by the respondent no. 2 on the basis of enquiry report dated 23.10.2008 after rejecting the petitioner's objection filed by him against the enquiry report as inadmissible without assigning any reason.
(3.) LEARNED counsel for the petitioner submitted that before holding that the petitioner's objection was without any force, it was incumbent upon the respondent no. 2 to have recorded reasons in support of his conclusion. Failure of the respondent no. 2 to give any reasons in his order in support of his finding that the petitioner's objection was without any force has totally vitiated his order.;