Ashwani Kumar Mishra, J. - (1.) This writ petition was heard on 11th February, 2016, and following orders were passed in the matter: - - "Petitioner contends that in response to the charge sheet, he had specifically denied the charges and the observation of the enquiry officer that he had admitted his guilt in enquiry proceedings was factually incorrect. Petitioner in his show cause notice has stated that he has only passed class VIth and is not well conversant with English and the proceedings of enquiry do not bear the correct description of the proceedings, but such specific reply of the petitioner has not even been noticed by the disciplinary authority nor the same appears to have been considered by the appellate authority. Since matter has remained pending for the last 21 years, it would be appropriate to peruse the enquiry proceedings before proceeding any further in the matter. Learned counsel appearing for the respondent university may produce original records of enquiry, including the minutes of enquiry proceedings, which is stated to have been signed by the petitioner. Let this matter appear once again on 23.2.2016."
(2.) Pursuant to the order passed, Sri Ikram Ahmad, learned counsel appearing for the respondent Aligarh Muslim University, has produced the original records relating to the enquiry proceedings, which have been perused by the Court.
(3.) Petitioner was an Office Attendant in Aligarh Muslim University, who was placed under suspension, as allegations surfaced against him of having fraudulently encashed pension cheques issued to various retired employees of University or their dependents. Petitioner's explanation was called in the matter, to which he submitted his reply, and his statement was also recorded. The original records, which have been produced before the Court contain the reply of petitioner, submitted before the authority concerned, which reads as under: - - ;