SURENDRA YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) This is a writ petitioner's appeal, arising out of a judgment and order passed by the learned Single Judge, dismissing Writ-A No. 40480 of 2008 preferred by the petitioner, questioning an order dated July 21, 2006, terminating his services, as also the order dated March 10, 2008 passed by the State Government, dismissing the writ petitioner's departmental appeal.

(2.) The facts giving rise to the present appeal are these:

(3.) The writ petitioner was initially posted at the Govardhan Check Post in District Mathura and thereafter transferred to District Maharajganj vide order order dated May 30, 2005. It appears that on February 27, 2004, a show cause notice was issued to the writ petitioner, saying that he had made an incorrect declaration with regard to the non-pendency of any criminal case against him, inasmuch as according to a report by the S.S.P., Gorakhpur, Case Crime No. 302 of 2002, under Ss. 323, 504, 308, 506 IPC, P.S. Shahjanwa, District Gorakhpur was pending against him. The writ petitioner says that he submitted a reply to the show cause notice on April, 15, 2004, taking a stand that he had not concealed any information with regard to pendency of Crime No. 302 of 2002.