- (1.) THIS writ petition has been filed against the impugned order of the Managing Director, U. P. Financial Corporation dated 20-7-2004 Annexure 11 to the writ petition.
(2.) WE have heard Sri U. N. Sharma, learned counsel for the petitioner and Sri Satish Chaturvedi for the respondents. The affidavits have been exchanged and hence we are deciding the petition finally. A post of Assistant Manager (Finance) in the service of the respondent No. 1 was advertised in 1981 and the petitioner was selected and appointed as Assistant Manager (Finance) by order dated 20-6-1981 vide Annexure 8 to the writ petition. After completing the probation the petitioner was confirmed on 16-7-1082 vide Annexure 5 to the writ petition. He was thereafter promoted as Manager (Finance) on 5- 4-1995 vide Annexure 6 to the writ petition and he was confirmed on that post w. e. f. 1-5-1995 vide Annexure 7 to the writ petition. It is alleged in paragraph 13 of the writ petition that vide order dated 6-11-1997 the petitioner was allowed to cross efficiency bar and draw higher increment vide Annexure 8 to the writ petition.
(3.) THE petitioner was shocked to receive a show-cause notice dated 21-6-2004 issued by the Managing Director, copy of which is Annexure 9 to the writ petition. In this show-cause notice it was alleged that the petitioner had obtained appointment as Assistant Manager in the year 1981 by connivance with his brother-in-law Sri D. K. Mahle, the then Chief Manager (Administration) and in violation of the rules. True copy of the petitioner's reply dated 28-6-2004 is Annexure 10 to the writ petition. Ultimately by the impugned order dated 20-7-2004 the petitioner was dismissed. A perusal of the impugned order shows that the reason for the petitioner's dismissal was that his initial appointment in 1981 was illegal.;