Kamleshwar Nath, J. - (1.) These are two connected writ petitions which relate to the conduct of Girja Dayal Srivastava.
(2.) Girja Dayal Srivastava was an Assistant Agriculture Inspector in Grade III of the Subordinate Agriculture Service in U.P. while working as such at Government Seed Store, Bilhaur, district Kanpur, he was placed under suspension on the basis of some complaints by some cultivators. He was also prosecuted for offences punishable under Sections 468, 471 and 120 - b I. P. C. along with three other persons. By a judgment, dated 31-7-1963, he was acquitted.
(3.) On 2-8-1965 he applied for being reinstated, and also gave a notice under Section 80, C. P. C on 25-1-66 of a proposed suit for declaration that he should be deemed to be in service and for claim of his arrears of salary. During the proceedings of the suit, departmental disciplinary proceedings were instituted against him. He was served with a charge-sheet dated 10-11-196 6. He filed his reply and also filed a civil suit on 3-10-1967 for recovery of Rs. 20,382.80 as arrears of salary. During the pendency of the suit, the Director of Agriculture passed an order dated 7-7-1972 dismissing the petitioner from service and for recovery of the amounts on account of the loss caused by Girja Dayal Srivastava to the State Government in the course of his employment.;