Irshad Ali, J. - (1.) Heard Sri Anupam Dwivedi, learned Counsel for the petitioner and learned Additional Chief Standing Counsel for the respondents.
(2.) The petitioner is holding the post of Junior Engineer in Public Works Department and has been posted in the office of Superintendent of works, Temporary D.C.U, National Highway, Public Works Department, Lucknow. While posted at Temporary Division-I, Public Works Department, Faizabad, in the year 1990, he was charge-sheeted in regard to the manipulation of 82 bitumen drums and a charge-sheet was issued to him on 16.12.1998. The petitioner submitted reply to the charges on 20.2.1999, denying all the allegations leveled under the charge-sheet.
(3.) First Information Report was lodged against the petitioner and a Case Crime No.919 of 1990 was registered under Section 420 I.P.C at Police Station Kotwali Nagar, District Faizabad. In the criminal case, registered against the petitioner, Investigating Officer submitted final report on 31.12.1990, which was accepted by the learned Chief Judicial Magistrate, Faizabad, on 21.5.1991, against which, no protest application has been filed by the respondents.;