RAM LAGAN Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned standing counsel for the respondent.

(2.) Petitioner was Survey Chain Man (a Class IVth post). Through order dated 25.1.2001 his services have been terminated by Assistant Record Officer Mirzapur. Against the said order petitioner filed representation/appeal. D.M. Mirzapur dismissed the appeal through order dated 30.10.2009. Both these orders have been challenged through this writ petition.

(3.) There were more than ten charges against the petitioner as mentioned in the charge sheet which was received by the petitioner after several attempts made by the respondents. Inquiry officer gave the report against the petitioner, copy of which was sent to him and he was required to show cause as to why he should not be dismissed. However, petitioner on 16.1.2001 refused to accept the second show cause notice and copy of report of inquiry office.