SUNIL KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Rajesh Tiwari, learned counsel for the petitioner, Sri Shree Prakash Singh, learned counsel appearing on behalf of respondent No. 1 and Sri Anil Saran, learned counsel appearing on behalf of the respondent Nos.2 and 3.

(2.) By means of the present writ petition, the petitioner is challenging the order of dismissal dated 10.4.2014 passed by the respondent No.3, contained as Annexure-1 to the writ petition. It has further been prayed to reinstate the petitioner in service with all consequential benefits including the arrears of salary from the date of dismissal i.e. 10.4.2014.

(3.) Factual matrix of the case is that the petitioner was granted appointment on Class-III post (Godown In-charge) in U.P. State Food and Essential Commodities Corporation. The petitioner was placed under suspension vide order dated 21.9.2013 and was attached to the District Office at Lucknow.