KAND KUMAR SRIVASTAVA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri. Shishir Jain, learned counsel for petitioner, Sri. S.P. Srivastava, learned Additional Chief Standing Counsel and perused the record. By means of the present writ petition, the petitioner has challenged the impugned order dated 18.8.2000 (Annexure 1) passed by O.P. No. 3/Sub-Divisional Magistrate, Tehsil Mankapur, Gonda.

(2.) Facts in brief of the present case are that petitioner/Sri. Kand Kumar Srivastava, posted as Sangrah Amin, Sabarpur, District Gonda has been placed under suspension by order dated 22,3.2000. On 30.3.2000, a charge-sheet containing 11 charges has been served on him to which petitioner submitted his reply on 15.5.2000.

(3.) On 18.7.2000, Tehsildar, Tehsil Mankapur, District, Gonda who was appointed as Inquiry Officer in the matter in question submitted the inquiry report.