VIVEKA NAND SRIVASTAVA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ramesh Kumar Srivastava, learned counsel for the petitioner, learned Standing Counsel and perused the record.

(2.) Facts , in brief , of the present case are that petitioner was initially appointed on the post of Kshetriya Yuva Kalyan And Pradeshik Vikas Dal Adhikari in the Youth Welfare Department . While he was officiating on the post of Zila Yuva Kalyan and Pradeshik Vikas Dal Adhikari, a chargesheet dated 30.9.2011 has been served on the petitioner to which he submitted his reply on 12.5.2012 denying the charges which were levelled against him and also demanded for personal hearing . On 5.7.2012, petitioner submitted supplementary reply.

(3.) Thereafter inquiry officer submitted his inquiry report to the punishing authority , who issued a show cause notice to the petitioner on 31.8.2012 alongwith inquiry report to which he submitted his reply on 19.9.2012.