- (1.) Affidavits have been exchanged between the parties. With the consent of the parties' counsel, we decide the writ petition finally at admission stage.
(2.) Heard Mr. R.K. Chaudhary, learned Counsel for the Petitioner and Mr. R.K. Upadhyay, learned Counsel for the Respondents and perused the record.
(3.) The claimant Respondent was posted as Assistant Regional Manager in the U.P. State Ware Housing Corporation (in short, corporation). He was served with a charge-sheet on 29.8.2006. Disciplinary proceedings were initiated against the claimant Respondent vide order dated 19.4.2004 with regard to certain negligence and carelessness committed by the Respondent No. 1 during the course of employment causing loss to the corporation. The Respondent No. 1 retired from service on 31.7.2004. Thereafter, on 2.5.2006, a show cause notice was served calling upon him to submit a reply with regard to certain loss caused to the corporation. The Respondent No. 1 submitted a reply on 16.6.2006 and after considering the reply submitted by the Respondent, a charge-sheet dated 29.8.2006 was served, in response to which the Petitioner submitted a response/However, it has been stated by the Petitioner's counsel that no reply was submitted by the claimant Respondent.;