QADEER AHMAD Vs. STATE OF U.P.

JUDGEMENT

(1.) This is a petition under Art. 226 of the Constitution of India to issue a writ, order or direction in the nature of certiorari to quash the impugned order of dismissal of the petitioner from the post of Assistant Engineer passed by the State Government on 26.8.1987 communicated on 4.10.1987 through letter dated 14.9.1987 of the Executive Engineer Irrigation Division, Sharda Nagar, Lakhimpur Kheri, contained in Annexure 1 to the writ petition.

(2.) The undisputed facts are that the petitioner after obtaining civil engineering degree joined the services as Assistant Engineer in the Irrigation Department in Jan., 1980. He was given first posting at Pithauragarh where he was given the charge of Nainital Sub Division under Investigation and Planning Almora (Now Pithauragarh, Nainital and Almora are part of Uttaranchal State) on March 2, 1980.

(3.) A charge-sheet containing four charges was served upon the petitioner by the Enquiry Officer, Superintending Engineer Irrigation Construction Circle, Almora. The charge-sheet is dated 6.7.1985 Annexure 2 to the writ petition.