MAHAVIR SINGH MALIK Vs. STATE OF U P
LAWS(ALL)-2002-8-93
HIGH COURT OF ALLAHABAD
Decided on August 28,2002

Mahavir Singh Malik Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

RAKESH TIWARI,J. - (1.) HEARD Counsel for the parties and perused the record.
(2.) THE petitioner was appointed as an Assistant Soil Conservation Inspector on 28th August, 1961. He was promoted to Group II as Soil Conservation Inspector on 1st November, 1977. Thereafter on 12th July, 1978 he was confirmed on the post of Soil Conservation Inspector. For the year 1980 -81 and 1981 -82 the petitioner was communicated adverse entry dated 27 -7 -81 by Additional Agriculture Director (Administration) for not taking any interest in work, not achieving the target and for remaining on leave. Against this entry the petitioner filed a representation, which was decided on 8th January, 1992. For the year 1984 -85 the petitioner was again communicated adverse entry by the Soil Conservation Officer, Tehri Garhwal on 17th October, 1985 about his doubtful integrity for oblitering the entries in the measurement book by deliberately pouring ink. Against this entry also the petitioner filed a representation on 7th January, 1986 which was rejected vide order dated 22nd May, 1990 by the Deputy Agriculture Director Soil Conservation, Dehradun.
(3.) ON 9th August, 1990 the petitioner filed an appeal before the Additional Agriculture Director, Pauri and also filed a representation before the Director of Agriculture, Krishi Bhavan, Lucknow in respect of the adverse entry made against him for the year 1984 -85.;


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