HARISH CHANDRA Vs. COMMISSIONER MORADABAD REGION MORADABAD

JUDGEMENT

(1.) -Heard learned counsel for the petitioner and learned standing counsel for the respondents.

(2.) THIS petition has been filed against orders passed by the respondent Nos. 1, 2 and 3 dated 6.9.2003, 15.4.2002 and 30.10.2001 which have culminated into termination of the petitioner who was working as a Lekhpal with the respondent State.

(3.) THE petitioner, thereafter, received a fresh show cause notice on 10.1.2001 to which the petitioner gave a reply on 19.1.2001. THE respondents, thereafter, passed an order on 30.10.2001 again terminating the services of the petitioner. This is the first order, which is impugned in the present writ petition. THE petitioner, thereafter, filed an appeal against this order on 12.11.2001. THE appeal was dismissed by the order dated 15.4.2002, which is also impugned in the present writ petition.