- (1.) Heard Sri Anuj Kudesia, learned counsel for the petitioner and Sri Ran Vijay Singh, learned Additional Chief Standing Counsel for the State-respondents.
(2.) By means of this writ petition, the petitioner has assailed the order dated 29.03.2001, passed by the Executive Engineer, Sharda Sahayak Khand-28, Haidargarh, District-Barabanki, whereby the petitioner has been dismissed from service on the ground that he has produced a forged caste certificate in respect of his caste. The impugned order categorically provides that the charge-sheet dated 11.01.2000 was issued against the petitioner but he did not receive the same and the department tried his level best to serve the charge-sheet upon the petitioner, but to no avail, therefore, the department got the charge-sheet published in the English Newspaper (Pioneer).
(3.) As per the impugned punishment order dated 29.03.2001, when the petitioner did not turn up to reply the charge-sheet and also did not turn up before the Inquiry Officer, it was presumed that the charge levelled against the petitioner is true and, therefore, his services were dispensed with.;