L P SAXENA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

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

(2.) By means of the present writ petition, the petitioner has challenged the order dated 18.6.1996, whereby the petitioner has been awarded an adverse entry and was reverted to his original post of Junior Clerk/Routine Clerk.

(3.) The facts of this case are that the petitioner was appointed in the year 1964 on the post of Routine Clerk. He was promoted on the post of Senior Assistant in the year 1985. An enquiry was conducted against the petitioner in 1981 in respect of some missing Form-31. In the enquiry the petitioner was found guilty vide enquiry report dated 3/4.6.1982 and responsibility was fixed upon one Sri V.K. Srivastava. After a lapse of 13 years a second enquiry was conducted by the Assistant Commissioner Trade Tax in the same matter/charges in which the petitioner was again exonerated from the charges. The relevant extract of the enquiry report dated 2.5.1995 is quoted below : ..(VERNACULAR MATTER OMMITED)..