Anil Kumar, J. - (1.) HEARD Sri Akhilesh Pandey, learned counsel for the petitioner, Sri R.K. Verma, learned State Counsel for the opposite parties and perused the record.
(2.) THE facts, in brief, of the present case are that the petitioner Sri Ram Baran( now deceased) was appointed as Junior Clerk on 5.4.1973 in the department known as Nideshak, Vikas Anveshan Avam Prayog Vibhag, Rajaya Niyojan Sansthan, U.P. Lucknow (herein after referred as 'Department'). Subsequently, he was promoted to the post of Senior Clerk. While working in the said capacity placed under suspension by order dated 20.11.1990 (Annexure no.1) passed by opposite party no.2.Aggrieved by the same, petitioner filed a writ petition no. 185 (S/S) of 1990 before this Court in which an interim order was granted on 8.5.1991 and in pursuance to the same, allowed to work and discharge his duties on the post of Lekha Lipik/ Senior Clerk. By order dated 20.3.1991 the competent authority appointed one Sri Daya Shanker Misra Deputy Development Commissioner as Inquiry Officer and the chargesheet dated 16.7.1991 has been served to the petitioner by opposite party no.2 in which two charges were levelled against him. However, in the meantime, the enquiry officer appointed in the matter, who was to retire on 30.11.1991 after attaining the age of superannuation, so Sri Chandra Prakash Pandey Deputy Director Prashasan Evem Jansampark was appointed as Inquiry Officer by order dated 15.11.1991 by the competent authority.
(3.) FURTHER , by letter dated 31.7.1991 petitioner sought fifteen days' time for submitting his reply to the chargesheet. Again time was sought by the petitioner in this regard vide letter dated 1.8.1991. Lastly, submitted his reply to the chargesheet on 23.8.1991( Annexure no.3).;