SUNIL KUMAR KUSHAL Vs. STATE URBEN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This writ petition has been filed by the petitioner with a prayer to quash the order dated 2.2.2007 passed by respondent No. 1 and further for a direction to respondent No. 3 to pay the retiral benefit as well as pension of the petitioner.

(2.) The facts of the case in brief are that the petitioner was initially appointed on the post of Temporary Clerk in a leave vacancy in the City Board Muzaffar Nagar i.e. Nagar Palika Parishad. He was confirmed on 25.8.1968. On 17.5.1996, he was transferred on deputation from Nagar Palika Parishad to District Urban Development Authority, Muzaffar Nagar. He retired on 31.12.2006 while still working under the District Urban Development Authority, Muzaffar Nagar. After his retirement, three show-cause notices all dated 12.1.2007 were issued to him by the District Magistrate/Chairman, District Urban Development Authority, Muzaffar Nagar. The petitioner submitted his reply denying the allegations made in the show cause notices. Thereafter, by impugned orders all dated 30.10.2007 in the connected writ petitions, recovery have been made from the retiral benefits of the petitioner.

(3.) I have heard Sri Pramod Kumar, learned counsel appearing for the petitioner, Sri Sujeet Kumar appearing for respondent Nos. 2 and 3 and learned Additional Chief Standing Counsel appearing for the respondent No. 1. None appears for Nagar Palika Parishad, Respondent No. 4. List has been revised.