- (1.) Heard Mr. H.S. Jain, learned Counsel for the petitioner and Mr. Upendra Nath Mishra, learned Counsel for the opposite parties No.2 to 4.
(2.) Petitioner, a judicial officer, has filed the instant writ petition questioning the correctness and validity of the order of removal dated 1.2.2000, which was served upon the petitioner vide letter dated 2.2.2000 contained in Annexure No. 1 to the writ petition. The petitioner inter-alia has also sought for quashing the inquiry report dated 1.5.1999 contained in Annexure No. 40 to the writ petition.
(3.) Shorn off unnecessary details, the facts of the case are as under : In the year 1975, the petitioner was appointed in the U.P. Judicial Service and was posted as Munsif Magistrate at Sultanpur. Thereafter, he remained posted at different places as Munsif Magistrate. In the year 1985, he was posted as Munsif Magistrate at Lansdown, District, Pauri.;