S.Saghir Ahmad, J. - (1.) On 19-2-1985, we had dismissed the petition by the following short order:- "For the reasons to be recorded later the petition being devoid of merit is dismissed summarily." We now proceed to give our reasons.
(2.) This is a petition under Article 226 of the Constitution.
(3.) The petitioner, who was a Junior Engineer in the U. P. Public Works Department, was convicted by the Special fudge, (II Additional District and Sessions Judge), Saharanpur on 23-5-1983 for offences under Sections 120-B, 467 and 471,1. P. C. read with Section 5(2) of the Prevention of Corruption Act and sentenced to three years Rigorous Imprisonment. The petitioner has filed Criminal Appeal No 1257 of 1983 in this court, at Allahabad, against the above conviction, which has been admitted and the petitioner has been released on bail. The petitioner has been dismissed from service by order, dated 4-2-1985 (Annexure-1) and it is this order which has been challenged in this' writ petition on the grounds, inter alia, that before passing the order of dismissal the petitioner should have been given an opportunity of hearing as provided by Article 311(2) of the Constitution of India, particularly as the dismissal was not based on the ground of conviction alone but was founded on other grounds as well.;