S.H.A.Raza, J. - (1.) The fate of this writ petition hinges on the reply to the question as to whether an enquiry conducted by the Administrative Tribunal against the judicial officer, an order of deduction of 50% of pension under Rule 351A of Civil Services Regulations read with Rule 28 of U. P. Judicial Officers Services Rules, can be passed by the Governor of the State.
(2.) Before dealing with this question, it is pertinent to have a glance over the factual matrix of the case as set out in the writ petition by the deceased petitioner Suraj Ball Katiyar, who expired on 26.4.1987 and in his place his wife, three sons and two daughters were substituted as petitioners.
(3.) Late Shri Suraj Bali Katiyar was appointed as a Judicial Officer under the provisions of U. P. Judicial Officers Services Rules, 1948, in the year 1955. On 30th September, 1967 in pursuance of the provisions of clause (3) of Articles 348 of the Constitution of India, the Governor was pleased to order the publication of Notification No. P-7479/II-C-54/1961 in exercise of powers conferred by Article 237 of the Constitution of India.;