KRISHNA GOPAL SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned standing counsel.

(2.) This writ petition has been filed against the impugned order dated 27-5-96, contained in Annexure No. 2 to the writ petition, dismissing the petitioner from service on the basis of conviction from the civil Court.

(3.) Brief facts of the case are that the petitioner was appointed as Forest Guard/Forest Preservator in the Forest Department on 4-9-1988 in place of his deceased father Sri Shyam Lal Sharma who died in harness. According to the petitioner, a false case was registered against him under Section 302, IPC in the year 1993, in which the petitioner was sent to jail and was suspended from service vide order dated 20-1-1994 and subsequently, since the petitioner was convicted in the criminal case, he was dismissed from service vide impugned order dated 27-5-1996 contained in Annexure-2 to the writ petition.