KHARAK SINGH Vs. STATE OF V P

JUDGEMENT

(1.) HEARD Sri K.N. Joshi, counsel for the petitioner and Standing Counsel for the respondents.

(2.) BY the present writ petition the petitioner has prayed for a writ of certiorari quashing the order dated 27.4.1991 and 6.3.1986 passed by the respondents nos. 2 and 3 respectively.

(3.) BRIET 1y stated the petitioner was posted as Forest Guard in Haldwani Forest Division, Nainital. On 1.6.1984 he was placed under suspension on the allegation of illicit cutting of trees in Asni compartment no. 3 of the aforesaid Forest Division. Charge sheet was served upon him on 19.12.19R4 and he gave his reply on 9.4.1985. Thereafter inquiry was instructed to Sri P.C. Lohni, who without giving any opportunity to the petitioner to place hi~ defence concluded the inquiry and submitted report on 16.11.1985 to the Division Forest Officer, Haldwani who on the basis of inquiry report dismissed the petitioner vide order dated 63.1986.