SHARDA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Leave granted.

(2.) Challenging the judgment and order passed by the High Court of Allahabad in Writ Petition No. 4436 (S/S) of 2005 dated 05.04.2007, the appellant is before us in this appeal.

(3.) The appellant was working as Collection Amin. While in service, he was served with a charge memo, inter-alia alleging, that, instead of depositing the amount by himself, he got it deposited through Peon. After holding an enquiry, he was visited with a minor penalty. Adverse entry in his confidential records by District Magistrte, Sitapur vide his order dated 31.10.2003. In the same order, it was informed to the appellant that payment of back wages during the period of suspension will be determined separately. Aggrieved by the order so passed, the appellant had preferred appeal before the appellate authority as provided in the Rules. The appellate authority vide his order dated 04.04.2005 has dismissed the appeal of the appellant.