KESHAV DEV Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Sanjay Maurya, learned counsel for the petitioner and Sri P.K.Srivastava, learned Additional Chief Standing Counsel for the Stat respondents.

(2.) The petitioner is aggrieved by the order of disciplinary authority imposing major penalty of dismissal from service vide order dtd. 19/3/2020 and appellate order dtd. 20/8/2020.

(3.) It is submitted that on the point of findings returned in the enquiry officer's report bringing home the charge against the petitioner regarding alleged incident where one Kanhaiya Lal was robbed by the petitioner of Rs.4.00 lacs and odd that he was carrying in pocket. Except for the statement of his friend, namely Bobby @ Gopal Sharma who accompanied him, there was no other evidence available to the enquiry officer, intrinsic enough, on the touchstone of principles of preponderance of probability, to hold petitioner guilty of the charge.