KARUNA SHANKER DIXIT Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Mr R.N. Gupta, learned counsel for the petitioner as well as Mr N.C.Mehrotra, learned counsel for the respondent.

(2.) THROUGH the instant writ petition, the petitioner has challenged the order dated 17.5.2000 whereby the petitioner has been dismissed from service by the Executive Director U.P. State Employees Welfare Corporation, Lucknow as also the order dated 31.1.2001, passed by the Executive Director of Corporation, rejecting the petitioner's appeal preferred against the order of dismissal.

(3.) THE learned counsel for the petitioner submits that initially the petitioner was appointed as Salesman on 1.7.1974 in the Establishment of Opposite Parties. Subsequently he was promoted to the post of Assistant Manager in 1979, thereafter Manager in 1988. However, he was placed under suspension on 25.8.1999 for the charges levelled against him and a charge sheet dated 13.10.1999 containing four charges was issued to him to submit the reply thereof.