- (1.) Heard Sri S.S. Nigam, learned counsel for the petitioner and Sri Satyam Singh, Advocate holding brief of Sri S.N. Singh, learned counsel for respondents.
(2.) Petitioner admittedly was an employee of U.P. State Handloom Corporation Ltd. (hereinafter referred to as the UPSHCL ) initially appointed as Assistant Marketing Officer. He was placed under suspension and was served with a notice containing certain allegations of financial irregularities. Petitioner replied same. Thereafter Inquiry Officer submitted report on 04.04.1994 holding that charges against petitioner do not stand.
(3.) However, respondent no. 1 issued a show cause notice dated 30.07.1994 which was replied by petitioner on 10.08.1994 thereafter petitioner was terminated vide order dated 24.09.1994. Respondent no. 1 also directed that for alleged financial irregularities a sum of Rs. 4,36,175.66 shall be recovered from petitioner and for recovery of said amount along with interest, a recovery certificate dated 10.10.2005 was issued by Managing Director, UPSHCL to Collector, Maharajganj for recovery of said amount as arrears of land revenue under Section 3 of U.P. Public Money (Recovery of Dues) Act, 1972 (hereinafter referred to as the Act, 1972 ).;