DYA RAM TRIPATHI Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri C.B. Pandey and Sri Rohit Tripathi, learned counsel for petitioner, Sri D.K. Upadhyay, learned Chief Standing counsel and Sri Rajnish Kumar on behalf of respondents.

(2.) By means of present writ petition, petitioner has challenged the chargesheet dated 01.10.1994 (Annexure No.1) as well as quashing of the entire departmental proceedings arising thereof.

(3.) Brief facts of the present case are that petitioner appeared in the State Combined Civil Services Examination in the year 1981 and selected for appointment on the post of Deputy Collector PCS(E). He joined as Deputy Collector on 04.07.1983. Thereafter, in the year 1988, he was awarded time scale after completion of five years of service and posted as Deputy Director (Consolidation), Farukhabad and in the year 1993 when he was posted as Deputy Director of Consolidation (DDC), Fatehpur by order dated 02.06.1994 adverse entry was given to him, challenged before Public Service Tribunal by Claim Petition No. 279 of 1995, quashed by Tribunal vide order dated 02.01.2002 which was affirmed by the High Court vide order dated 03.07.2002 passed in Writ Petition No. 950 (SB) of 2002.