Sibghat Ullah Khan, J. - (1.) Heard learned counsel for the parties.
(2.) Petitioner retired from the post of clerk from the office of respondent no. 4 - Regional Ayurvedic and Unani Officer, Pratapgarh. Under U.P. Indian Medical institutions (Acquisition and Misc. Provisions) Act 1982, the institution in question was taken over by the State Government and its name was changed to Government Unani Medical College, Allahabad mentioned at serial number 4 in the schedule to the said Act and whereupon all the employees of the institution including the petitioner became Government employees.
(3.) Departmental proceedings were initiated against the petitioner and petitioner was served on 18.11.1996 charge sheet was served on 22.11.1997. The allegation was of embezzlement. The petitioner filed a writ petition in the year 2002 wherein interim order was passed directing for concluding the inquiry within four months. The inquiry was not concluded within the said period and petitioner was provisionally re-instated on 13.05.2003 and was posted on post of Ayurvedic and Unani Officer, Pratapgarh. The writ petition (No.2606 of 2002) was finally disposed of on 20.12.2005 and it was directed that inquiry should be concluded within four months.;