POORAN SINGH MEHTA Vs. UP PUBLIC SERVICES TRIBUNAL

JUDGEMENT

(1.) The petitioner, namely, Pooran Singh Mehta (since deceased) was inducted into the Forest Department of the State of Uttar Pradesh as a Range Chaukidar in 1960. He was promoted to the post of Forest Guard in 1981. On 26.8.1982, the petitioner was placed under suspension. Soon thereafter, by an order dated 8.2.1983, he was issued a charge-sheet, where the primary allegations levelled against him were that he got 225 trees, most of them Pine and Saal trees, belonging to the Forest Department cut illegally. The petitioner responded to the aforesaid charge-sheet by a reply dated 23.2.1983. Without holding any formal departmental inquiry, the petitioner was terminated from service by an order dated 30.8.1984. Dissatisfied with the order dated 30.8.1984, the petitioner preferred an Appeal. The Appellate Authority also dismissed the Appeal preferred by the petitioner on 26.7.1985.

(2.) The petitioner then approached the U.P. Public Services Tribunal No. 2, Lucknow by filing a Claim Petition bearing No. 108/II/1986. The aforesaid Claim Petition was, however, dismissed by an order dated 26.6.1991.

(3.) Dissatisfied with the orders dated 30.8.1984 (order of termination from service), dated 26.7.1985 (order by which the appeal preferred by the petitioner was dismissed) and order dated 26.6.1991 (whereby the Claim Petition preferred by the petitioner was dismissed by the U.P. Public Services Tribunal), the petitioner filed Writ Petition (S/S) No. 7003 of 1992. On the reorganisation of the composite State of Uttar Pradesh, the aforesaid Writ Petition was transferred to this Court, wherein it is presently numbered as Writ Petition (S/B) No. 148 of 2007.