DINESH KUMAR SHUKLA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri S. K. Kalia and Sri. S.C. Yadav, learned counsel for the State.

(2.) By means of this petition, the petitioner Dinesh Kumar Shukla challenges the order dated 26.7.2003, by means of which he has been dismissed from service.

(3.) The petitioner, while posted as Joint Director, Headquarters, Local Fund Audit Department, Allahabad and working as incharge Director being the Chairman of the Selection Committee, made a selection for Group-C post in the Local Fund Audit Department.