TRIBHUWAN SINGH Vs. STATE OF U P & ORS
LAWS(ALL)-2005-12-337
HIGH COURT OF ALLAHABAD
Decided on December 02,2005

TRIBHUWAN SINGH Appellant
VERSUS
State Of U P And Ors Respondents

JUDGEMENT

- (1.) Heard Mohd. Mansoor Ahmad, learned counsel for the petitioner and the learned Standing Counsel appearing for the opposite parties.
(2.) Under challenge is an order of removal passed on 28-4-1989 by the Engineer-in-Chief, U.P. Public Works Department, Lucknow, dismissing the petitioner, who was working as Store Keeper in the office of Works Superintendent Engineer (Construction Unit, Roads), P.W.D., Lucknow.
(3.) The learned counsel for the petitioner has submitted that at the relevant time he was working as Store Keeper in Niwasan Khand, P.W.D. Lucknow. In connection with some alleged irregularities, be was put under suspension vide order dated 30.12.1977. A charge-sheet containing 9 charges was issued against him on 30-10-1979. The petitioner has submitted his reply on 29-9-1980, rebutting the allegations levelled against him in the charge-sheet.;


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