RAJESH SINGH CHAUHAN,J. - (1.) Heard Sri Mohd. Ali, learned counsel for the petitioner and Sriniwas Bajpai, learned counsel for the respondents no. 3 and 4.
(2.) By means of this writ petition the petitioner has assailed the order dated 9.10.2012 passed by the Executive Officer, Nagar Panchayat, Maholi, District Sitapur whereby the petitioner has been dismissed from service. The petitioner has also assailed the order dated 11.8.2016 passed by the Chairman, Nagar Panchayat, Maholi, District Sitapur whereby the statutory appeal of the petitioner which was preferred against the dismissal order dated 9.10.2012 has been rejected.
(3.) The main ground to impeach the aforesaid impugned orders is that no proper regular inquiry was conducted before imposing major punishment of dismissal inasmuch as Inquiry Officer did not fix any date, time or place for adducing evidence to prove the charge against the delinquent employee before the Inquiry Officer. Inquiry Officer proceeded as if the charges stand proved as levelled in the chargesheet and it is for the delinquent employee to disprove the same.;