Suneet Kumar, J. - (1.)Heard Sri S.P. Singh, learned counsel for the petitioner, learned Standing Counsel for the first respondent and Sri Ashish Mishra learned counsel for the second respondent and perused the record.
(2.)The instant writ petition is directed against the order dated 19.09.2017 passed by the third respondent, appellate authority/Administrative Judge, affirming the order dated 30.04.2017 passed by the second respondent, disciplinary authority/District Judge, Bareilly, imposing punishment of dismissal.
(3.)The facts, briefly stated, is that petitioner, a class IV employee, in the Judgship of Bareilly was chargesheeted for two charges on 28.08.2003, alleging that petitioner vide communication dated 05.06.2003 had used inappropriate, derogatory and objectionable language and made false allegations against the officials including the District Judge. Earlier, similar allegations was made against the presiding officer of Aonla Court. The second charge against the petitioner was that he communicated letters and representations to the Registrar General of High Court and other officials of the State Government including the then Chief Minister without routeing the communications through proper channel.