SANTOSH KUMAR KHARE Vs. STATE OF U.P.

JUDGEMENT

(1.) The petitioner had filed the writ petition (WRIT - A No. - 3365 of 2001) for quashing of the order dtd. 21/5/2001 passed by the President, Zila Panchayat, Shravasti terminating the services of the petitioner as well as notice dtd. 14/6/2001, which was published in the newspaper stating therein that the petitioner was given three months' salary vide Cheque No. 0089351 dtd. 21/5/2001 for an amount of Rs.9,657.00, which the petitioner refused to accept and thus the petitioner was informed to take three months' salary from the office of Zila Panchayat, Shravasti. The petitioner has also filed the writ petition (WRIT-A No. 4524 of 1998) for quashing of the orders dtd. 4/8/1998, 15/7/1998 and 22/10/1997 passed by Adhyaksh, Zila Pachayat, Bahraich, Apar Mukhya Adhikari, Zila Panchayat, Bahraich and Apar Mukhya Adhikari, Zila Panchayat, Bahraich respectively.

(2.) The petitioner was initially appointed as Clerk in the erstwhile District Board, Bahraich, now named as Zila Panchayat, Bahraich with effect from 22/10/1975. The petitioner has claimed in the writ petition that he was promoted to the post of Accounts Clerk with effect from 2/3/1997 and, thereafter with effect from 19/9/1978, he was further promoted to the post of Assistant Accountant and on 13/11/1990 he was made In-charge Accountant.

(3.) On 26/2/1991, he was promoted to the post of Accountant but was paid salary of the post of Accountant (Unqualified).