S K SHARMA Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Standing Counsel.

(2.) The petitioner being aggrieved with the order of dismissal dated 24 September 2003 has filed the present writ petition interalia on the ground that since he was confirmed employee he could not be dismissed from service without holding any inquiry as also without providing an opportunity of hearing to him.

(3.) The facts in brief of the case are that petitioner was appointed as an Electrical Inspector under the dependents of freedom fighter quota. However, later on he was terminated from service as he had not submitted any such certificate of freedom fighter. He challenge the order of termination through writ petition 4780 (SS) of 1981. The order of termination was ultimately quashed by means of order dated 19.08.1981.