M.Katju, R.B.Misra, JJ. - (1.) Heard learned counsel for the parties.
(2.) The petitioner has challenged the impugned order dated 28.3.2001 (Annexure-9 to the petition) as well as the order of termination of his service dated 10.2.1982 (Annexure-2 to the petition) and the orders dated 8.3.1988 (Annexures-3 and 4 to the petition) by which certain sums were ordered to be recovered from the petitioner as arrears of land revenue.
(3.) The petitioner was an Assistant Agriculture Inspector having been appointed In the year 1958. He was placed under suspension on 30.3.1974 and an F.I.R. under Section 409 as well as 477A. I.P.C., was also filed against him. He was convicted in the criminal case by the learned C.J.M. and in the departmental enquiry, he was dismissed from service with further direction to refund the amount of loss caused to the Government. True copy of the Judgment in the criminal case has been annexed as Annexure-1 to the petition. True copy of the termination order dated 10.2.82 Is Annexure-2 to the petition. The appeal against the conviction in the criminal case was also dismissed on 31.10.84.;