Ram Surat Ram (Maurya), J. - (1.) Heard Sri Shekhar Kumar Yadav, for the petitioner and Standing Counsel, for State of U.P.
(2.) The writ petition has been filed for quashing the orders of Sub-Divisional Officer dated 01.03.2007, terminating Lal Pratap Singh (husband of the petitioner) from service of Collection Amin and the Collector dated 23.08.2017 dismissing the appeal of the petitioner against aforesaid order and for mandamus directing the respondents to pay arrears of salary till death, retiral and other consequential benefits to the petitioner.
(3.) Lal Pratap Singh (husband of the petitioner) was appointed on the post of Collection Amin by way of stop-gap arrangement on temporary basis on 31.10.1986, in tahsil Karchhana, district Allahabad. One Ram Prasad Dwivedi son of Ram Kishor Dwivedi, resident of village Chak Shobharam, tahsil Karchhana, district Allahabad made a complaint against Lal Pratap Singh that he had deposited Rs. 623.35/- with Lal Pratap Singh towards irrigation dues, who had issued receipt No. 08362 dated 10.09.1989 to him. However in treasury only Rs. 23.35/- was deposited. On this complaint, a preliminary inquiry was conducted by Naib Tahsildar, who found that Lal Pratap Singh issued receipt No. 08362 dated 10.09.1989 to Ram Prasad Dwivedi, in which amount of Rs. 623.35/- has been mentioned in his hand writing, while in counter foil of receipt No. 08362 dated 10.09.1989 Rs. 23.35/- was mentioned and same amount was deposited in treasury. Thus Lal Pratap Singh has committed embezzlement of Rs. 600/-. Thereafter, Collector by order dated 07.12.1991, initiated disciplinary proceeding against Lal Pratap Singh, suspended him and appointed Tahsildar Karchhana as Inquiry Officer.;