- (1.) Heard Sri Manish Mishra, learned counsel for petitioner and Sri V.S. Tripathi, learned State counsel and perused the record.
(2.) Facts in brief of the present case are that petitioner was initially appointed in the Agriculture Department of the State of Uttar Pradesh on Grade III post by order dated 15.06.1964 passed by Director of Agriculture and posted as Assistant Agriculture Inspector at Government Agriculture Seed Store, Manglaur, Saharanpur.
(3.) By an order dated 31.01.1978 (Anneuxre No. 4), he was placed under suspension. On 19.05.1978 (Anneuxre No. 5) a chargesheet has been issued to the petitioner, after receiving same , as per the version of the petitioner, he demanded certain documents but the same has not been supplied to him, as such being no other alternative left before him, submitted his reply on 05.09.1978 (Anneuxre No. 6) inter alia denying charges leveled against him and in his reply he stated that Sri Suresh Chand Sharma was responsible for the embezzlement of DAP fertilizer who had received the fertilizer stock in question thereafter inquiry was conducted by Inquiry Officer who submitted the inquiry report to the punishing authority/Director of Agriculture/O.P. No. 1.;