H.L.GOKHALE, J. - (1.) HEARD Mr. P. K. Singh, in support of this appeal. Mr. U.S. Sahai, appears for respondents 1 and 2 and Mrs. Sangeeta Chandra, learned Additional Chief Standing Counsel for the State of U.P. appears for respondent No. 1.
(2.) THE appeal seeks to challenge the order of the learned single Judge dated 31-8-1999, whereby the learned Judge dismissed the writ petition filed by the appellant herein. The short facts leading to this appeal are this wise. The appellant was working as a Class-IV employee in an Intermediate Col­lege run by the first respondent-Committee of Management in district Bahraich. Respon­dent No. 2 is the Principal of that College. The College is recognised under the U.P. In­termediate Education Act.
(3.) THE appellant had joined his services in that College on 6-10-1973. He came to be sus­pended on 23-9-1986 and was served with a charge-sheet on the next day, i.e., on 24-9-1986. The charge-sheet contained 8 charges in all, which, when translated from original Hindi into English, are as follows: 1. that the appellant remained absent, 2. that he had given false medical certifi­cate for his absence between 25-3-1986 and 3-6-1986, 3. that he had filed a Suit against the Man­ager and the Principal of the said College. 4. that he had taken a false ground in the Suit that he had been beaten by the son of the Principal of the College. 5. that the Manager of the School did not have any hand in the incident and he was in­tentionally joined in that Suit, 6. that the appellant remained absent be­tween 21-3-1986 and 2-9-1986, but gave the applications only for 25-3-1986 to 4-6-1986, 7. that the appellant himself accepted the conspiracy done earlier against the Principal of the School. 8. that filing of Suit on false averments and withdrawing the same by making false state­ments before the Court concerned. ;