RAJ KISHORE SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Akshay Kumar Singh, learned counsel for the petitioner, Sri Anirudh Singh, learned standing counsel for respondent Nos. 1 & 2 and Sri R.K. Upadhyaya, learned counsel for respondent no. 3.

(2.) Present petition has been filed with the following prayer:

(3.) Brief facts of the case are that petitioner was appointed as Deputy Jailer by the U.P. Public Service Commission-respondent No. 3 and joined his services on 9/5/1994. He was promoted to the post of Jailer vide order dtd. 17/5/2010 and thereafter on the post of Jail Superintendent vide order dtd. 19/5/2016. Petitioner submitted his joining at District Etawah on 1/7/2017 as Jail Superintendent. During the service of petitioner as Jail Superintendent at Etawah, there was allegation against him that two convicted prisoners were escaped from the jail and later on an inquiry was initiated against the petitioner. Thereafter, charge sheet was issued on 11/11/2019. The charge sheet is having only one charge. Basically petitioner was charged with allegation that he has loose control over the subordinate officers, due to which they are also reluctant in security measure required in jail, resulting into fleeing away of two prisoners. The charge sheet was duly replied by the petitioner vide reply dtd. 5/2/2020 denying the charges levelled against him. Inquiry report was submitted on 30/7/2020.