- (1.) This writ petition has been heard and disposed of today in open Court for reasons to be recorded later. My reasons for allowing the writ petition are as under.
(2.) Heard Sri Sharad Kumar Srivastava, learned counsel for the petitioner and learned standing Counsel appearing for the opposite parties.
(3.) The petitioner, a retired Marketing Inspector of Food and Civil Supplies Department, has assailed the order dated 24-1-2001. The petitioner had retired from services on 30-6-1995 and the departmental enquiry had been concluded against him vide an order dated 24-1-2001 passed by the Commissioner, Food and Civil Supplies Department, U.P.;