MAN SINGH Vs. COLLECTOR ,BAREILLY & ANOTHER

JUDGEMENT

(1.) Petitioner has preferred this writ petition to seek quashing of the order dated 06.05.2000 passed by the respondent no.1, Collector, Bareilly, whereby petitioner has been dismissed from service.

(2.) A brief reference to the factual aspects would suffice.

(3.) The petitioner was initially appointed as a Collection Amin on 18th December 1988 in Tehsil Faridpur, District Bareilly. It is stated that he had unblemished service record. In the year 1997 he was subjected to disciplinary proceedings. He was served a chargesheet dated 04.03.1997, wherein as many as 26 charges were levelled. All the charges are of the same nature viz. the petitioner had collected revenue from those 26 tenure holders and had issued receipts to them but the amount collected by him was not deposited by him with the appropriate authority. In view of the said allegations the petitioner was called upon to submit a reply within 15 days from the receipt of the chargesheet.