STATE OF UTTAR PRADESH Vs. CHANDRA PAL SINGH

JUDGEMENT

(1.) BY means of this petition, Petitioners challenged the validity of the order dated 26.8.1981, contained in Annexure IV to the writ petition, passed by the Respondent No. 2 allowing the claim petition filed by the respondent No. 1 and quashing the order of dismissal passed against him, directing the State of U.P. and others to treat the Respondent No. 1 in service in the same position in which he was placed prior to the order of dismissal.

(2.) FROM the material on the record, it appears that Chandra Pal Singh, Respondent No. 1 was appointed as Assistant Agriculture Inspector Group -III by the Director of Agriculture, U.P. Subsequently, disciplinary proceedings were initiated against the Respondent No. 1 by the District Agriculture Officer, Ghaziabad and he himself conducted the enquiry. After conducting the said enquiry, the District Agriculture Officer submitted his report against the Respondent No. 1 on the basis of which an order of dismissal dated 11.4.1977 contained in Annexure III to the writ petition was passed by the Director of Agriculture.

(3.) THE f3. P. Services Public Tribunal III. Lucknow (hereinafter referred as the service tribunal), by means of its impugned order dated 26.3.1981 allowed the claim petition. The operative portion of the Judgment/award of the tribunal dated 28.8.1981 is quoted below: