Allow Cookies!
By using our website, you agree to the use of cookies
A petition challenging an order dated 2nd February,2018 in terms of which the petitioner has been inflicted the punishment of stoppage of two annual increments permanently was quashed by the Allahabad HC. The allegations against the employee of Uttar Pradesh government was that he was found in possession of and consuming pan masala in the office premises during work hours.
In the year 2017, Chief Minister of Uttar Pradesh Yogi Adinath had banned chewing of Tobacco/pan masala on duty. The high court bench, however, founf the punishment excessive and quashed the order imposing the same. Justice Yashwant Varma, opinionating upon the contention of Employee’s counsel noted that there was no evidence to show that the petitioner was forwarded an opportunity to present his side. “Undisputedly, neither any charge-sheet was served upon the petitioner nor were any witnesses examined,” – Justice Verma remarked.
The court, in view of the contentions and evidences advanced, found the order against the petitioner Mithlesh Kumar Tiwari not sustainable and hence, quashed the same while leaving it to the respondents to proceed afresh in the matter.
86540
103860
630
114
59824