NANHU SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Petitioner has approached this Court for quashing of the order dated 20.11.2010, wherein Disciplinary Authority has proceeded to pass order for recovery of a sum of Rs. 6,000/- from the Petitioner as also inflicting adverse entry in his character roll.

(2.) Brief background of the case is that the Petitioner had been performing and discharging duties as Mali in the Forest Department. Petitioner was given charge-sheet on 25.2.2009 in respect of charge of the year 1993-94 by mentioning that while Petitioner was working as Nursary incharge, he was deputed the work of plantation and he had not fulfilled the necessary target, as such there was loss. Petitioner submitted his reply and thereafter the Inquiry Officer straightway submitted report and based on the said report, order impugned has been passed.

(3.) Pleadings inter se parties have been exchanged.