ARUN KUMAR Vs. U P PUBLIC SERVICE TRIBUNAL

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This writ petition has been filed against the impugned orders dated 23.7.1979, 7.8.1979 and 15.7.1983 (Annexures-3, 4 and 7 to the writ petition).

(3.) The petitioner was a Collection Amin appointed on temporary basis and there were several allegations against him that he made realisation from different cultivators, but had not deposited the money in the Government Treasury and he had not issued receipts to the persons from whom the realisation had been made by him. He was charge sheeted on those charges and in enquiry he was given an adverse entry on 23.7.1979. Thereafter the impugned termination order was passed on 7.8.1979 (Annexure-4 to the writ petition). Petitioner filed a claim petition before the U. P. Public Services Tribunal, which was dismissed by order dated 15.7.1983 (Annexure-7 to the writ petition). Hence this petition.