Anil Kumar, J. - (1.) Heard Shri Paras Nath Singh, learned counsel for the petitioner, Shri Pratyush Tripathi, learned Standing Counsel and perused the record.
(2.) Facts in brief of the present case as submitted by Shri Paras Nath Singh, learned counsel for the petitioner are that Smt. Kewlapati, widow of Shri Ram Dularey had filed a claim petition No.839/2007 "Smt. Kewalpati vs. State of U. P. & Ors." on the ground that the petitioner/Smt. Kewalpati, widow of late Shri Ram Dularey was appointed on compassionate ground on the post of Consolidation Peon by means of order dated 18.07.1988 passed by the Settlement Officer of Consolidation, Etawah. In the month of February, 2005, she was elected as the President of Class IV employee Union and an anonymous complaint was made against her.
(3.) Accordingly, in view of the Government Order dated 01.08.1997, preliminary enquiry was initiated against the petitioner and Assistant Consolidation Officer, Tarana-II, Varanasi was appointed as enquiry officer. Thereafter, the said authority had submitted an enquiry report to the appointing authority/opposite party no.3, on the basis of the said report, a charge sheet was issued to her on 25.02.2006 to which she replied on 30.03.2006. Again, she submitted a reply on 30.08.2006. After completing the domestic enquiry, although the same is not in accordance with law, enquiry officer had submitted his report on the basis of which show cause notice dated 04.10.2006 was issued to the petitioner to which she submitted her reply.;