- (1.) -THE petitioner was appointed as Mah in 1971. He was given first charge-sheet on 30th November, 1981. He was given second charge-sheet on 17. 5. 1982. No reply was filed by the petitioner. The petitioner was given a show cause notice on 4. 7. 1982 alongwith copy of the inquiry report. The petitioner send his reply to the show cause on 19. 7. 1982. He was awarded punishment on 11. 8. 1982 and he was deemed to be removed one month after passing of the order. However, this order was modified on 9. 9. 1982 and he was removed with immediate effect.
(2.) THE petitioner filed an appeal against this order. However, when no order was passed on his appeal He filed original application before the U. P. Public Services Tribunal. This was dismissed on 21. 8. 1987. Hence, the present writ petition.
(3.) WE have heard Counsel for the petitioner and the Standing Counsel for the respondents.;