Ritu Raj Awasthi, J. - (1.) Heard Sri L.K. Pathak, learned Counsel for the Appellant as well as learned Standing Counsel for the Respondents and perused the records.
(2.) This Special Appeal has been filed against the judgment and order dated 31.01.2007 passed in writ petition No. 151(SS) of 2003 (Abdul Salam v/s. State of U.P. and Ors. No. 151(SS) of 2003), wherein the writ petition filed against the punishment order of dismissal has been dismissed being devoid of merit.
(3.) Shorn of unnecessary details, the facts in short are that the Appellant -Petitioner was appointed on the post of Ahalmad in the Land Acquisition Department in the year 1971 and subsequently promoted as Head Clerk. He was, however, suspended on 27.7.2000, on various grounds including financial irregularities. Against the order of suspension, Appellant -Petitioner filed writ petition No. 3952(S/S) of 2000 (Abdul Salam v/s. State of U.P. and others). The said writ petition was finally disposed of with a direction to the opposite parties to complete the departmental enquiry within scheduled time frame. The District Magistrate, Lucknow, in compliance of the High Court's order, appointed Director, Land Acquisition as enquiry officer and directed him to complete the enquiry.;