RITU RAJ AWASTHI, J. - (1.) Heard learned counsel for the petitioner as well as Mr. Rakesh Kumar learned counsel for the opposite parties and perused the records.
(2.) The writ petition was filed in the year 1993, challenging the order of punishment of dismissal of petitioner from service and recovery as contained in Annexure No.1 to the writ petition.
(3.) As per facts given in the writ petition and submitted by learned counsel for the petitioner, the petitioner while working as Cooperative Kamdar was placed under suspension vide order dated 19.12.1990 and served with a charge-sheet, to which he had submitted reply denying the charges leveled against him.;