HIRA LAL Vs. STATE OF U.P.

JUDGEMENT

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

(2.) By means of this writ petition under Article 226 of the Constitution of India the petitioner has not only challenged his termination order dated 07.03.1989 passed by his appointing authority / respondent no. 3 but has also challenged the correctness and validity of the judgment and order dated 03.11.1998 passed by the State Public Service Tribunal, Indira Bhavan, Lucknow in his claim petition.

(3.) A departmental inquiry was instituted against the petitioner on account of embezzlement of Rs. 1,500/- while acting as a Kurk Ameen. Three charges were framed against him as follows: