- (1.) This intra-court appeal is directed against the judgment and order of the Learned Single Judge dated 1.3.2007 passed in writ petition No. 1861 of 1992 (Shital Prasad Shukla v. State of U.P. & Others).
(2.) The facts in short relevant for deciding the present appeal are as under:-
(3.) Petitioner who was working as junior clerk-cum-cashier at store of Bloc-Khorabar, District Gorakhpur was proceeded with departmentally on 15 charges which amongst others including the charge of temporary withholding of money of the Government and other records etc.;