Rakesh Sharma, J. - (1.) This matter relates to the year 1987. Case called out thrice but none appeared on behalf of the opposite parties. The learned Counsel for the petitioner has put in appearance. Even after the arguments of Sri Abdul Moin, learned Counsel for the petitioner, the names of learned Counsel for the opposite parties were again called to enable them to put in appearance on behalf of the opposite parties but no one has put in appearance. Since this is an old matter relating to the year 1987, the Court has no option left except to proceed with the case.
(2.) The petitioner who was working as Accountant in the college of Arts and Crafts, Lucknow (hereinafter referred to as the 'college') was put under suspension on 3.7.1965 in connection with certain irregularities allegedly committed by him in the College. On 5.5.1965 an FIR was lodged against the petitioner and three other employees, S. Sri D.R. Kaushik, S.R. Khastgir and H.L. Merh and criminal case No. 237 of 1965 under Section 409 I.P.C. P.S. Hasanganj, Lucknow was initiated against the petitioner. The petitioner was enlarged on bail on 3.7.1965. The charge- sheet and criminal proceedings against the petitioner were quashed by the Court on 9.12.1985. However, the departmental inquiry against the petitioner continued and ultimately he was dismissed from the service on 27.11.1986.
(3.) The Principal of the College after suspending the petitioner did not take any action nor proceeded with the departmental inquiry. After the criminal proceedings were quashed by the Court, the petitioner approached the Principal of the College and requested to allow him to resume duties as Accountant. The petitioner was not allowed to join in the college and immediately he was issued a charge-sheet on 18.10.1986 i.e. after more than 21 years of putting the petitioner under suspension. The petitioner submitted a reply to the charge-sheet on 3.11.1986. The petitioner was not supplied with the documents, extract and other materials, which were cited in the charge-sheet.;