SATISH CHANDRA MITTAL Vs. STATE OF UP

JUDGEMENT

(1.) The Petitioner who retired as a Marketing Inspector in February, 2009 had filed this writ petition while in service challenging his order of termination on the ground that the entire proceedings conducted are in violation of principles of natural justice.

(2.) This Court being prima facie satisfied passed an interim order on 11th April, 2008 whereafter a counter-affidavit has been filed on behalf of the Respondents to which a reply has been submitted by the Petitioner.

(3.) Sri A.K. Goel learned Counsel for the Petitioner contends that the Petitioner was subjected to a detailed disciplinary enquiry in relation to the verification of the stock of rice which is the subject-matter of enquiry in the present proceedings. The enquiry report which was earlier prepared on 7.2.2006 exonerated the Petitioner of all the charges that were levelled against him.