- (1.) The present Special Appeal as well as Special Appeal No. 740 of 2010 (Aziz and Anr. v. Chairman, Nagar Panchayat, Suriyawan, district Sant Ravi Das Nagar/Bhadohi and Anr.) involve similar questions and have been filed challenging the same order of the Hon'ble Single Judge dated 18.3.2010, both the appeals are taken up and are decided together.
(2.) We have heard learned Counsel for the parties and have perused the judgments impugned as also the affidavits filed by the parties.
(3.) The dispute in brief is that the respondent-petitioner, Aziz, hereinafter referred to as the petitioner, was a Class IV employee of the Nagar Panchayat Suriyawan, District Sant Ravi Das Nagar/Bhadohi and was working as Sweeper. Upon certain charges he was placed under suspension pending enquiry vide order dated 7.11.1997. Thereafter one Shiv Prasad was appointed as Enquiry Officer and a charge sheet dated 8.12.1997 was served upon the petitioner calling for his reply. On 1212.1997 he submitted his reply denying the charges.;