Saral Srivastava, J. - (1.) Heard Sri M.D. Singh Shekhar, learned Senior Counsel assisted by Sri Ram Dayal Tiwari, learned counsel for the petitioner and learned Standing Counsel for respondent nos.1 to 4.
(2.) The brief facts of the case are that petitioner while working as Lekhpal was suspended by Up-Ziladhikari, Bansgaon, Gorakhpur by order dated 06.10.2018 in contemplation of enquiry. The charge sheet was issued on 24.01.2019 against the petitioner. In the charge sheet, four charges were levelled against the petitioner.
(3.) The main charge against the petitioner was that he made wrongful entries in respect of certain gatas in fasli year 1424-1429F. Besides this, the other charge against the petitioner was for causing loss to the State Government to the tune of Rs.5 crores.;