HARENDRA PANDEY Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for respondent no.2 and learned Standing Counsel for the State-respondent.

(2.) Petitioner, before this Court seeks quashing of the order of the appellate authority, namely, Member Secretary, Regional Administrative Committee, Gorakhpur dated 14th August, 2006 as well as the order of the District Administrative Committee, Deoria dated 17th November, 2003.

(3.) By means of the order dated 17th November, 2003, the services of the petitioner as Cadre Secretary had been dismissed after recording a finding that the petitioner had neither responded to the charge-sheet nor he had appeared before the District Administrative Committee to submit his explanation to the finding recorded in the enquiry report, despite service of notice by a registered post and despite publication in the newspaper. The Appellate Authority has affirmed the finding of the District Administrative Committee under order dated 14th August, 2006.