Neeraj Tiwari, J. - (1.) We have heard Shri Ashish Kumar Srivastava holding brief of Shri S.V. Goswami, learned counsel for the appellant and Shri G.P. Srivastava holding brief of Sri Naveen Srivastava, learned counsel for respondent No. 2 and learned Standing Counsel.
(2.) This appeal has been filed against the judgment and order dated 13.2.2004 passed by the learned Single Judge in Writ Petition No. 8108 of 1999 (Tej Singh vs. District Magistrate and others), by which the writ petition was dismissed.
(3.) The facts of this case in brief are that the services of the appellant-petitioner, while working as Class-IV employee, were terminated by the Principal of the college with effect from 25.3.1990 on account of his being involved in forgery and preparation of forged marks-sheet. In this regard a departmental enquiry committee was constituted consisting of two teachers. Subsequently, First Information Report was lodged against the petitioner under Sections 420, 466, 467, 468, 472, 473, 474 and 476 IPC, police station Raia, district Mathura.;