Siddharth, J. - (1.) Heard Sri Arun Kumar Srivastava, learned Counsel for the petitioner and learned Standing Counsel for the respondents.
(2.) The petitioner has filed above noted writ petition, praying for quashing of the removal order dated 07.01.2016, passed by the respondent no.4, Executive Director, District Rural Development Authority, Firozabad.
(3.) The petitioner is working on the post of Junior Clerk/ Typist in the office of respondent no.4 since 17.01.1990. He was earlier suspended from service on 22.04.1997 and was charge sheeted for 8 charges on 27.04.2001 and enquiry was conducted through an Enquiry Committee appointed by the Disciplinary Authority, respondent no.4. The Enquiry Committee submitted its enquiry report and a second show cause notice was issued to the petitioner by the disciplinary authority, who after consideration of his reply, found that none of the 8 charges made against the petitioner have been proved and the disciplinary proceedings were closed by the order 26.02.2009 by the disciplinary authority.;