RAJA RAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Vinod K. Yadav, learned counsel for petitioner and learned State counsel appearing on behalf of opposite parties.

(2.) Petition has been filed against order dated 23rd April 2003 removing petitioner from service. Further prayer with regard to release of all consequential benefits and for payment of regular pension and pensionary benefits have also been made.

(3.) As per averments made in the petition, petitioner was appointed on the post of Auditor on 24th May 1968 after selection by U.P. Public Service Commission and was duly confirmed on 01.01.1974. He was suspended from service vide order dated 03th April 1979 and was thereafter removed from service by means of order dated 08th February 1981 which was challenged before the State Public Service Tribunal in Claim Petition No.255/F/IV/1984. The claim petition thereafter was partly allowed by means of judgment and order dated 24th May 2001 quashing the punishment order and directing reinstatement of petitioner as per rules. Liberty was granted to opposite parties to proceed a fresh on the charges from the stage where defect had crept in the proceedings subject to petitioner cooperating therewith. The inquiry was to be concluded preferably within a period of four months. The question of allowing consequential service and pensionary benefits was to depend on the outcome of such inquiry.