R.B.Misra, J. - (1.) Being arrived by the order of removal dated 20.11.1998 the petitioner has filed this writ petition for direction to the respondents to reinstate the petitioner.
(2.) I have heard learned Counsel for the petitioner as well as learned Counsel representing the respondents.
(3.) The relevant facts necessary for adjudication of this writ petition are that the petitioner was appointed to the post of Seenchpal on a temporary basis in Sinchai Khand, Second Division, Deoria. He joined the post on 3.11.1987 and thereafter the petitioner was posted at different places including Pump Canal Division (II), Ghazipur from 30.6.1994 to 3.2.1997, the petitioner remained at Sinchai Nirman Khand, Ghazipur on 4.2.1997, thereafter, he was transferred to Anusandhan Avam Niyojan, Jal Sansadhan Khand, Varanasi. The petitioner's services were made permanent by an order dated 24.7.1993, w.e.f, 7.2.1991. It appears that the petitioner also appeared in the examination of Seenchpal Parivekshak and he was declared successful on 22.3.1994. The President of Seenchpal Sangh, Lucknow made a complaint to the Chief Engineer, Varanasi that the appointment of the petitioner was fictitious. On superferous preliminary enquiry made by Executive Engineer on 12.9.1994, the petitioner was found to be innocent, however, the salary of the petitioner for the month of November, 1997 and for subsequent period was stopped and he was placed under suspension by an order dated 6.12.1997.;