Yashwant Varma, J. - (1.) Heard Sri Aishwarya Pratap Singh, learned counsel for the petitioner and the learned Standing Counsel for the State-respondents.
(2.) This writ petition challenges the order dated 28 March 2017 passed by the District Magistrate, Mathura terminating the services of the petitioner and reiterating an order of punishment dated 3 March 2000. The order further records that the same is being passed in contemplation of sanction from the Governor. It would be appropriate, however, to take a step back and notice certain relavant facts which preceded the passing of the order impugned.
(3.) The petitioner is stated to have been appointed as a Collection Amin on 12 April 1987. On various allegations of misdemeanour he came to be suspended on 22 April 1999. The suspension order was followed by a charge sheet dated 11 June 1989. On receipt of the charge sheet the petitioner is stated to have submitted a reply on 8 July 1999 calling upon the respondents to provide all relevant documents on the basis of which the charges were sought to be proved. Since it was also alleged that subsistence allowance was not being paid nor the prayer for supply of material evidence being attended to, the petitioner was constrained to file the first of the writ petitions assailing the action of the respondents being Writ Petition No. 44174 of 1999. This petition was disposed of with a direction to the respondents to pay subsistence allowance and also endeavour to conclude the disciplinary proceedings which had been initiated.;