- (1.) Heard learned counsel for the petitioner as well as learned Standing Counsel.
(2.) The petitioner has assailed judgment and order dated 23.03.1983 passed by the State Public Services Tribunal, Lukcnow (the Tribunal) in claim petition no.315/I/1984 as also the termination order dated 24.01.1983 by seeking a relief further to issue a mandamus to the respondents to reinstate him in service with full salary and other benefits on the post of Lekhpal.
(3.) The petitioner was appointed on the post of Lekhpal in Tehsil Sagri on 01.10.1977 and continued as such till 30.11.1977. He was again appointed on 09.12.1977 against the vacancy caused due to suspension of one Sri Ram Lakhan Ram, which continued till 17.02.1978, thereafter, he was allowed to continue against another vacancy caused due to retirement of Sri Ram Narain Lal, Lekhpal w.e.f. 18.02.1978 and thus he continued as such till 23.01.1983. It is stated that some persons namely Sri Deep Chand s/o Sri Deo Nath, Ram Pher s/o Balraj, Kedar s/o Mohit, who are the residents of the same very village, had been inimical with the petitioner's family due to various civil and criminal litigation pending between them and the petitioner's family members. A First Information Report was also lodged by the petitioner against Deo Nath s/o Sumer, Dipu s/o Musari and Musal s/o Jal Sri, which was registered as case crime no.75/1981. The Police had submitted a charge sheet against them and the trial was pending in the court of Additional Chief Judicial Magistrate, Sagri, district Azamgarh. Sri Deo Nath and six other persons had been attached to Sri K.M. Lal the then S.D.O. Sagri and Ram Pher was attached in the office of Sadar Qanungo, Azamgarh since long. The officers posted in the said office being influenced with them had developed pressure upon the petitioner to compromise the said criminal case, however, the petitioner denied from entering into compromise. Therefore, they had managed the petitioner's termination from service vide order dated 24.01.1983 on the ground that the petitioner succeeded to receive training of Lekhpal on forged high school certificate. The petitioner was served a show cause notice dated 10.11.1982. He was called upon to submit the original high school certificate. He received notice on 09.12.1982. Since he was unable to submit certificate on the same very day, he sought time but the same was rejected and the order of termination was issued.;