Irshad Ali, J. - (1.) Heard learned counsel for the petitioner and Sri Shishir Jain, learned counsel appearing on behalf of the respondents.
(2.) Brief fact of the case is that the petitioner was appointed on the post of Office Assistant in U.P. State Bridge Corporation Limited on 20.6.1977. Taking into consideration the work and conduct of the petitioner, he was granted promotion on the post of Assistant Accountant and thereafter, on the post of Accountant and lastly, he was granted promotion on the post of Assistant Accounts Officer on 19.8.2013.
(3.) On attaining the age of superannuation, the petitioner retired from service on 31.5.2017. While working on the post of Assistant Accounts Officer, against the petitioner, disciplinary proceeding was initiated and the charge-sheet dated 25.10.2016 was issued against him. The petitioner submitted reply to the charge-sheet on 21.1.2017, denying the allegations levelled against him. After submission of reply to the charge-sheet, nothing was done and in the meantime on attaining the age of superannuation, the petitioner retired from service on 31.5.2017.;