- (1.) This petition filed by Harihar Bhole Nath Misra challenging the judgment and order dated 18.1.2002 passed by the State Public Services Tribunal rejecting the claim petition of the petitioner against the order of punishment passed under Regulation 351-A of the Civil Services Regulations.
(2.) The petitioner was inducted in the government service as Routine Grade Clerk in the office of the Inspector General of Registration, U.P. on 4.1.1958. On promotion being granted from time to time, he retired from the post of Deputy Inspector General of Registration which post he was holding since 1.1.1985, on 31.3.1993 on reaching the age of superannuation.
(3.) Prior to his retirement on 31.3.1993, he was suspended on the charge of causing loss of revenue to the Department vide order dated 24.3.1993 and a charge-sheet of the same date was also issued to the petitioner levelling a charge with respect to under-valuation of the 12 sale deeds. The petitioner challenged the order of suspension by means of a writ petition, operation of which was stayed by this Court vide order dated 30.3.1993. The petitioner however, submitted a detailed reply to all the charges levelled against the petitioner, on 11.11.1994. The second reply to the charge-sheet was submitted by the petitioner on 4.9.1998, though final inquiry report was submitted by the inquiry officer on 4.1.1997 which was served upon the petitioner on 19.11.1998. The punishment order dated 7.1.2000 was passed imposing forfeiture of the entire pension and gratuity and also recovery of an amount of Rs. 7,02,279.50 by first adjusting it from the pension payable and the gratuity payable and rest of the amount to be realised from the movable and immovable properties of the petitioner by filing a civil suit.;