(1.) Heard Shri Sanjay Kumar Verma holding brief of Shri D. R. Shukla, learned counsel for the petitioner and Shri Sharad Kumar Srivastava, learned counsel for the respondent.
(2.) By means of the present writ petition, the petitioner has challenged the impugned order dated 05.10.1999 passed by Central Administrative Tribunal, Lucknow Bench, Lucknow in Original Application No.313 of 1996.
(3.) Fact, in brief, as submitted by learned counsel for the petitioner that on 04.08.1990 the petitioner was appointed as Branch Post Master in Machhili Gaon, District-Gonda under Dying-in-Harness Rules after the death of his father. On 17.06.1993 the petitioner's service was put off by the opposite party no.3 on the charges of mis-appropriation of public money. The opposite party no.3/Superintendent of Post Office, Gonda vide his memo no.L/Ani/18/93-94 dated 11.10.1993 served a charge sheet to the petitioner.
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