(1.) Heard Sri Ashok Khare, learned Senior Advocate assisted by Sri Utkarsh Birla, learned counsels for the petitioner and Sri V.K. Singh, learned Senior Advocate assisted by Sri Prakhar Tandon, learned counsels for the respondents.
(2.) The instant writ petition is directed against the order dated 3 May 2005 passed by the appellate authority/third respondent, Prabandh Mandal, Uttar Pradesh Forest Corporation, Lucknow, affirming the order dated 2 May 2002 of the disciplinary authority-fourth respondent, Managing Director, dispensing with the services of the petitioner and further directing recovery of the loss caused to the Uttar Pradesh Forest Corporation (in short 'Corporation'). It is additionally prayed that the petitioner be reinstated in service with consequential benefits.
(3.) The facts, briefly stated, is that the petitioner was working as Assistant Logging Officer at Varanasi and was given an additional charge of District Ballia. Petitioner was served with a charge-sheet on 13 November 1995 for two charges. Each of the charge contain sub charges. Petitioner denied the allegations therein and submitted his reply on 29 January 1996. The Enquiry Officer submitted the enquiry report on 29 March 1997 and held the petitioner guilty of Part II of Charge No. 1, whereas, for Part I and Part III of Charge-1 and whole of Charge No. 2 petitioner was found not guilty. In other words petitioner was held guilty of causing loss of Rs. 2,46,922.56 paise to the Corporation.