RAM SURAT RAM (MAURYA),J. - (1.) Heard Sri Santosh Kumar Srivastava, for the petitioner, Standing Counsel, for State of U.P. and Sri Rajesh Yadav, for respondent-5.
(2.) The writ petition has been filed against the order of Disciplinary Authority dated 07.03.1995, imposing punishment of dismissal from service upon the petitioner and appellate authority dated 21.04.2006, dismissing the appeal and 22.04.2014, dismissing revision of the petitioner.
(3.) The petitioner was appointed on the post of Lekhpal and at the relevant time, he was posted at village Mani Majra, hamlet of village Sahajpur Jat, tahsil Nakur, district Saharanpur. Sarwar, Pradhan of the village moved an application before Sub-Divisional Officer dated 03.08.1994 alleging that Land Management Committee of the village passed a resolution dated 09.11.1993, for allotment of vacant land to 26 landless agricultural labourers of the village. The petitioner, being Secretary of Land Management Committee prepared a file relating to allotment of land and sent a report dated 07.12.1993 to Sub-Divisional Officer, for approval of aforesaid resolution. In this report, by fabricating resolution, cutting and overwriting, he has shown 48 persons being proposed allottees. Which was approved by Sub-Divisional Officer on 14.12.1993. The petitioner mutated the names of the allottees (including the persons whose names were added by fabricating the resolution) on 08.02.1994, in khatauni. Thereafter, he unauthorizedly retained the record relating to allotment with him.;