SHIV CHANDRA NIGAM Vs. DISTRICT MAGISTRATE COLLECTOR

JUDGEMENT

(1.) Heard Counsel for the parties and perused the record.

(2.) Petitioner was employed as Collection Amin in District Banda. It appears that he issued fake receipts about the money collected by him which was not deposited. The Naib Tahsildar reported this matter on 17.6.96 and a First Information Report was also lodged against him which was registered as Criminal Case No. 157 of 1995 in Police Station Mataundha, District Banda. However, the police submitted a final report in this case. Thereafter, the District Magistrate initiated disciplinary proceedings on 22.8.1998 framing three charges against him.

(3.) The petitioner alleges that he demanded copies of ten documents by his letter dated 9.9.98 and Up Zila Adhikari, Naraini, District Banda was appointed as Enquiry Officer. He by letter dated 10th September, 1999 supplied certain documents and informed that some papers are not available. The petitioner gave a reply to the chages by letter dated 9.3.99. The Enquiry Officer submitted his report on 16.3.99.