- (1.) SUNIL Ambwani, Kashi Nath Pandey, J. Heard Sri Ashok Khare, learned senior counsel assested by Sri J.B.Gupta for the petitioner. Sri K.K.Tiwari, learned counsel appears for the respondents.
(2.) THE petitioner served as Assistant Agricultural Inspector, Grade - III in the department of Agricultural, U.P., at Basti from 1964 to 1971 and thereafter at Gorakhpur from 23.04.1971. He was suspended by Director of Agriculture, U.P. on account of financial irregularities during his tenure at both the places i.e. Basti and Gorakhpur. He was served with chargesheets by the enquiry officer initiating departmental proceedings on 10.09.1976, and on 07.12.1976 in respect of allegations relating to Gorakhpur and Basti respectively. The petitioner did not give reply to the charge sheets. He requested for staying enquiry proceedings, as criminal cases in respect of allegations against him both at Basti and Gorakhpur were pending in those districts. The enquiry officer concluded the enquiry proceedings and sent the enquiry report to the Director of Agriculture. A show cause notice was issued to the petitioner. The petitioner did not reply to this notice, as well. He was dismissed from service on 18.02.1982 with an order of recovery of Rs.61,082.71p.
(3.) THE petitioner filed a Claim Petition No. 44/F/III/1985 in the State Public Service Tribunal, Lucknow, which was dismissed on 26.11.1997 giving rise to this writ petition.;