R.B.Misra, J. - (1.) In this petition prayer has been made for the writ of certiorari quashing entire proceedings of enquiry initiated against the petitioner in sequence to his suspension and further prayer has been made for direction of mandamus to reinstate the petitioner into service with entire arrears of salary. Heard learned counsel Sri Ramesh Upadhyay for the petitioner as well as learned Standing counsel for the respondents.
(2.) It has been submitted for petitioner that he was suspended in the year 1971 and the disciplinary proceedings were initiated, however, before its conclusion the petitioner was retired from service on 31.07.2000.
(3.) As contended by the petitioner he was appointed as Assistant Agriculture Inspector on 20.05.1964 and was posted at Ghazipur on -9.06.1994. The petitioner was, however, suspended on 29.01.1971 and a 'charge sheet' was served on him on 27.09.1971 without any documents relied upon. The petitioner made an application on 10.12.1971 requesting for copies of the documents referred to in the charge sheet and as shown in Annexure-8 to the writ petition. Without following the procedure prescribed by law and in utter disregards to the principles on natural justice the petitioner was dismissed by an order dated 24.07.1976.;