- (1.) WE have heard Shri S.C. Kushwaha, learned counsel appearing for the petitioner. Learned Standing Counsel appears for the State respondents.
(2.) IN a departmental enquiry held against the petitioner, it was found that he had secured admission in the Lekhpal's School for training on forged certificate of experience of work issued by the District Magistrate. The certificate of the District Magistrate, Bijnor, that the petitioner had served as Lekhpal from 1.1.1981 to 25.4.1981, and thereafter from 20.5.1981 to 19.5.1982, were not found to be issued by the District Magistrate. The petitioner's services were terminated on which he approached the State Public Service Tribunal, Lucknow.
(3.) THE Tribunal in its judgment dated 30.12.2009 in Claim Petition No. 433 of 2008 has found that the petitioner was not given adequate opportunity of hearing and that the order is not reasoned and speaking order. The matter has been remanded for fresh enquiry. In the departmental enquiry conducted after the remand of the matter by the Tribunal, once again the findings have been returned that the petitioner had obtained admission in the Lekhpal's School on forged and fabricated certificates, and once again the petitioner's services were terminated by the order dated 28.6.2010.;