KRISHNA BHADAURIYA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Devendra Kumar Singh, learned counsel for the petitioner and Sri Ayank Mishra as well as Sri Baleshwar Chaturvedi, learned counsel for the respondents.

(2.) The petitioner was posted as Office Assistant-III in the office of Executive Engineer, Computer Billing Service Centre, Agra w.e.f. April 2006 to March 2007 and when the petitioner was posted at Chitrakoot after six years from the date of posting at Agra, he was issued show cause notice dated 30.04.2012 alleging that while the petitioner was posted in the office of Executive Engineer, Computer Billing Service Centre, Agra, the petitioner had committed illegalities inasmuch as irregularities pertaining to electricity bill and money collected from the customers was not deposited, forged receipts were prepared which resulted in the alleged loss of Rs. 17,05,305/-.

(3.) It was further alleged that bungling was done in the output data and in other documents. An investigation was carried out by Sri Ram Bhajan Singh, Inspector (Economic Offences Wings U.P. Lucknow), and the report was examined by the Dakshinanchal Vidyut Vitaran Nigam Ltd., Agra and it was decided to terminate the services of the petitioner. The petitioner replied to the show cause notice stating that after lapse of six years show cause notice was issued and the details of the allegations have not been furnished and further the investigation report is not enclosed with the show cause notice. After receiving the reply, petitioner's services was terminated by respondent no. 4 by order dated 18.05.2012. Aggrieved by the said order, petitioner preferred an appeal which has also been dismissed by a five line cryptic order.