LAWS(ALL)-2018-1-627

OM PRAKASH YADAV Vs. COMMISSIONER, ALLAHABAD & OTHERS

Decided On January 31, 2018
OM PRAKASH YADAV Appellant
V/S
Commissioner, Allahabad And Others Respondents

JUDGEMENT

(1.) Heard Sri P.N. Tripathi, learned counsel for petitioner and learned Standing Counsel for respondents.

(2.) Writ petition is directed against order dated 01.03.1997 Deputy Collector, Phoolpur, Allahabad dismissing petitioner from service of Seasonal Collection Amin on the charge of embezzlement and appellate order dated 28.08.1999 passed by Commissioner, Allahabad Region, Allahabad rejecting appeal of petitioner.

(3.) It is contended that before passing impugned order of punishment no departmental inquiry was conducted against petitioner in accordance with procedure prescribed under Civil Service (Classification, Control and Appeal), Rules, 1930 (hereinafter referred to as "Rules, 1930") as applicable in State of U.P. at relevant point of time and no oral inquiry was conducted at all. Charge sheet was issued on 08.01.1997 and thereafter Inquiry Officer submitted report, whereafter impugned order of punishment has been passed.