GOVIND LAL SRIVASTAVA Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri Govind lal petitioner in person and learned Standing Counsel on behalf of the respondents.

(2.) PETITIONER before this Court was appointed as Block Development Officer in the Rural Development Department of the State of Uttar Pradesh after selection by the U.P. Public Service Commission by direct recruitment on 17.8.1984. The petitioner was placed under suspension pending enquiry into the charges under an order dated 30th March, 1992. This order of suspension was subjected to challenge by means of Writ Petition No. 1835 of 1992. The writ petition was disposed of by the Court with a direction to respondent authorities to complete the departmental proceedings against the petitioner within two months from the date a certified copy of the order is filed before the authority concerned. Since departmental proceedings were not completed against the petitioner within the time specified, the writ petitioner filed second petition, being Writ Petition No. 46862 of 1992. A Division Bench of this Court by means of order dated 6.11.1992 was pleased to revoke the order of suspension with liberty to the State respondents to conduct the enquiry in accordance with the rules. The departmental proceedings were concluded and the petitioner was served with an order of punishment (Removal from service) dated 15.5.1998.

(3.) BEFORE the writ petition could be entertained by this Court, it appears that the petitioner was served with an order of punishment dated 3rd August, 2007. He, therefore, made an amendment application seeking quashing of the order of punishment dated 3.8.2007 amongst other reliefs. The amendment application was allowed by the Court on 7th August, 2007. Necessary amendments have accordingly been incorporated in the writ petition. On the same day "the Division Bench required the Standing Counsel to produce the records of the entire enquiry proceedings relating to the petitioner.