RAM SURAT RAM (MAURYA), J. - (1.) HEARD counsel for the petitioner and Standing Counsel for the respondents.
(2.) THIS writ petition has been filed for quashing the order dated 19.6.2006, passed by Director of Agriculture, U.P. at Lucknow (respondent 2), by which the petitioner has been terminated from service and it has been directed to recover Rs. 1,33,262.10 from the arrears of the petitioner or otherwise; and the order dated 21.6.2007 passed by the State of U.P. (respondent 1), by which the appeal of the petitioner has been dismissed. The petitioner was appointed as 'Soil Conservator Inspector, Grade II' in Agriculture Department of State of U.P. on 17.8.1966. The petitioner was posted as Incharge, Government Agriculture Seed Store, Mankapur, Gonda in the year 1986. The petitioner was transferred by the order of District Agriculture and Planning Officer, Gonda dated 20.12.1986 from this place and he was directed to hand over charge of the Seed Store to one Amber Singh. The petitioner did not comply with the order dated 20.12.1986, as such, a fresh order dated 5.8.1987 was passed and the petitioner was directed to hand over charge to Devendra Singh. The petitioner again did not comply with the aforesaid order. Therefore, the Seed Store was sealed on 20.11.1987.
(3.) SUBSEQUENTLY , the charge of the Seed Store was taken by the District Authority on 29.1.1988. After taking charge of the Seed Store, deficiency in the stocks were found, for which, Additional District Agriculture Officer, Atraula submitted a report. On the basis of the aforesaid report, a FIR was lodged on 27.2.1988, registered as Case Crime No. 23/1988 under Section 409 IPC, against the petitioner.;