KAPIL DEO SINGH Vs. STATE OF U P

JUDGEMENT

(1.) By means of the present writ petition, the Petitioner has challenged the order dated 10th February, 1994(Annexure-11) and the order dated 19th July, 1993 (Annexure-9) passed by opposite party No. 1 respectively.

(2.) Heard counsel for the Petitioner, learned Standing Counsel and perused the record.

(3.) Factual matrix of the present case in brief as submitted by the Learned Counsel for the Petitioner are that the Petitioner who was working on the post of Nazool Superintendent, Nagar Mahapalika, Allahabad was placed under suspension by order dated 5.12.1992 thereafter a charge-sheet was issued to him; to which he submitted his reply on 20.1.1993. Thereafter an Inquiry Officer was appointed to conduct the inquiry in the matter in question but the said Inquiry Officer only on the basis of the reply submitted by the Petitioner to the charges which were levelled on him by charge-sheet dated 30.12.1992, without holding any fact finding inquiry submitted his inquiry report to the Competent Authority (O.P. No. 1).