SHYAM KARAN RAM Vs. STATE OF U P

JUDGEMENT

(1.) Heard counsel for the parties and perused the record.

(2.) The petitioner was appointed in 1981 as Stenographer in Collectorate, Azamgarh. He has been suspended on charges of getting a gun licence renewed by making farzi signature of the applicant. This petition has been filed against the aforesaid order of suspension issued by the District Magistrate, Azamgarh, which is said to have been served on him on 20.2.2004. The contention of the counsel for the petitioner is that the petitioner was not allotted the work of renewal of application for arms licence and this work was in fact being done by Sri Brijesh Kumar Singh against whom no action has been taken.

(3.) There is no allegation that Sri Brijesh Kumar Singh has committed any misconduct, on the contrary the charges against the petitioner is that he had impersonated and signed the application putting his farzi signature as the applicant who had applied for renewal of the licence. It appears from the record that the petitioner had used his influence as he was working in the office of the District Magistrate, Sagri, district Azamgarh, in getting the gun licence renewal. Trust and faith in such a person particularly in judicial work cannot be imposed. The charges against the petitioner are very serious in nature and a major punishment can be inflicted.