JAI PRAKASH Vs. HIGH COURT OF JUDICATURE

JUDGEMENT

(1.) Heard Sri D.R. Mishra, learned Counsel for the petitioner and the learned standing counsel appearing for the opposite parties.

(2.) The petitioner has assailed the order dated 8.1.1997, by which he was dismissed from the service by the District Judge, Gonda "and the order passed by the appellate authority.

(3.) The petitioner was working as Process Server in District Judgeship, Gonda. A departmental inquiry was initiated against the petitioner by the District Judge, Gonda after issuing a charge-sheet containing two charges. The first charge against him was that during the period from 12.9.1994 to 23.12.1995, he did not paste the acknowledgement slips on the Register No. 105 received from the Nazarat for service. He was guilty of dereliction of duty. The second charge was that when he was called upon to submit his explanation by Office Incharge, Nazarat and the Central Nazir on 7.1.1995, the petitioner did not submit any reply and thereby he was guilty of indiscipline.