Saurabh Lavania, J. - (1.) Heard learned counsel for the petitioner Sri Ramesh Kumar Srivastava and Sri Ashutosh Shukla holding brief of Sri Rakesh Kumar Chaudhary, learned counsel for the opposite party Nos. 1 to 3.
(2.) By means of the present writ petition, the petitioner has challenged the order of punishment dated 25.09.1997 passed by the Disciplinary Authority and the order dated 2nd of May, 2002 passed by the Appellate Authority.
(3.) The facts in brief of the case are that the petitioner was appointed on the post of "Clerk" and he remained in the employment of corporation till passing of the orders impugned, during the above period the petitioner was promoted as Godown Keeper in the year 1997 and while holding the post of Godown Keeper, the opposite parties issued the charge-sheet dated 18.11.1989 and, thereafter, another supplementary charge-sheet dated 1st April, 1991 was also issued. The charge-sheets were duly served on the petitioner. After receiving the charge-sheet dated 18.11.1989 and the additional charge-sheet dated 01.04.1991 the petitioner submitted his reply dated 01.04.1991.;