V.M.Sahai, J. - (1.) The petitioner was Assistant Development Officer (Sahkarita). He was suspended on 18.5.1979. District Assistant Registrar, Fatehpur, was appointed enquiry officer. Charge-sheet was served on the petitioner on 18.1.1980 to which he submitted a reply on 13.6.1980. In the impugned order of dismissal dated 29.1.1990. it has been mentioned that the enquiry officer submitted his enquiry report on 7.7.1988 to Deputy Registrar. Cooperative Societies, Allahabad. Relying on the report of the enquiry officer, the petitioner has been dismissed from service and recovery of amount has been ordered against the petitioner. The petitioner has challenged the dismissal order dated 29.1.1990 by means of the present writ petition.
(2.) I have heard Sri Anand Kumar Gupta, learned counsel for the petitioner and Shrt Noorul Huda. learned standing counsel appearing for the respondents, standing counsel has also produced the records.
(3.) Learned counsel for the petitioner has urged that no information of any date of hearing was given by the enquiry officer to the petitioner nor any copy of enquiry report was given to the petitioner. He has urged that no enquiry report is in existence and he could not be dismissed on the basis of imaginary enquiry report. On the other hand learned standing counsel urged that petitioner was dismissed after departmental disciplinary proceedings were carried on in accordance with principles of natural Justice and the charges were found proved by the enquiry officer and there is no error In the impugned dismissal order.;