M. Katju, J. - (1.) This writ petition has been filed against the impugned order of dismissal dated 10.9.1998 Annexure-15 to the writ petition.
(2.) We have heard Sri Ravi Kant, learned counsel for the petitioner and" Sri V. K. Singh for the respondent.
(3.) The petitioner was appointed as Logging Officer in the U. P. Forest Corporation in 1986. He was placed under suspension by the order of the Managing Director of the U. P. Forest Corporation dated 11.3.1997 vide Annexure-1A to the writ petition. In that suspension order, it was mentioned that various irregularities were detected in the storage of tendu leaves in 1994 season. Complaints had also been received regarding under-weighing and other irregularities in Karwi Logging Division in 1994. The petitioner challenged the aforesaid order of suspension in Writ Petition No. 10118 of 1997 but the same was dismissed with the direction that the enquiry be completed within six months of production of certified copy of the order. Thereafter on 22.7.1997 the petitioner was served with a charge-sheet true copy of which is Annexure-3 to the writ petition. The petitioner made a request that certain relevant documents be made available to him vide letter dated 1.8.1997 Annexure-4 to the writ petition. In paragraph of the writ petition it is stated that when no reply was received in response to the said letter, he made another request through letter dated 1.9.1997 Annexure-5 to the writ petition which was sent under postal certificate. Thereafter the petitioner gave another reminder dated 11.9.1997 vide Annexure-6 to the writ petition and then he wrote another letter dated 24.9.1997 vide Annexure-7 to the writ petition.;