Irshad Ali, J. - (1.) Heard learned counsel for the petitioner Sri Rajesh Mishra and Sri Shiv Nath Singh, learned counsel for the respondents.
(2.) The present writ petition has been filed challenging the orders dated 12.01.2016 and 29.01.2016 passed by the Managing Director, U.P. State Warehousing Corporation. Vide order dated 12.01.2016, penalty of recovery of Rs. 521220.59/- was imposed upon the petitioner and vide order dated 29.01.2016, the petitioner was dismissed from the service and recovery of Rs. 2795665.23/- has been directed.
(3.) The petitioner was granted appointment in the Warehousing Corporation on the post of Godown In-charge in the year 1979 at District Bereilly. Subsequently, he was posted as Warehouse Superintendent Warehouse Central Nagla in District Bareilly. The petitioner was issued chargesheet on 10.08.2015 by the Inquiry Officer levelling charges that while posting at Jamka, District Shahjahanpur in the year 2008-2009 and 2009-2010, shortfall of rice occurred. Thereafter another chargesheet was issued no 17.11.2014.;