G P SRIVASTAVA Vs. DISTRICT JUDGE ETAH

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and Sri Rajeev Gupta for the Respondent.

(2.) This petition is directed against a termination order dated 23.6.2005 passed by the District Judge, Etah.

(3.) The Petitioner was working as a Senior Administrative Officer in the Judgeship at Etah at the relevant time when certain complaints were received against him, upon which the Administrative Judge, finding the complaints to be serious, directed a vigilance enquiry. Upon a vigilance enquiry, prima facie, the acts attributed to the Petitioner were found to be correct whereupon a departmental enquiry was initiated. After due enquiry, the services of the Petitioner have been dispensed with by the impugned order.