PRESIDENT, NAGAR PANCHAYAT UMARI Vs. SHYAM CHARAN CHATURVEDI

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is aggrieved by the order of the High Court dtd. 19/8/2017 allowing the writ application of respondent no.1. The High Court set aside the order of removal and directed reinstatement of the respondent with consequential benefits opining that the departmental enquiry against the respondent had not been conducted in accordance with law.

(3.) The respondent, who was a clerk, was placed under suspension on 21/3/1994. Three charges were framed against him on 7/9/1994: