Allahabad High Court
Anoop Kumar Saxena vs State Of U.P. And 6 Others on 30 May, 2022
Author: Rajeev Misra
Bench: Rajeev Misra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- WRIT - A No. - 8266 of 2022 Petitioner :- Anoop Kumar Saxena Respondent :- State Of U.P. And 6 Others Counsel for Petitioner :- Vijay Kumar Dixit Counsel for Respondent :- C.S.C. Hon'ble Rajeev Misra,J.
Heard Mr. V.K. Dixit, the learned counsel for petitioner and the learned Standing Counsel representing respondents-1 to 7.
Challenge in this writ petition is to the suspension order dated 18.05.2022 passed by respondent-5, District Development Officer, Pilibhit (Annexure-5 to the writ petition), whereby petitioner has been placed under suspension in contemplation of enquiry.
Learned counsel for petitioner contends that the impugned order of suspension passed against petitioner is manifestly illegal and arbitrary. He has then invited attention of Court to the letter dated 22.04.2022 submitted by petitioner himself before respondent-7, Block Development Officer, Block- Amariya, District- Pilibhit praying for handing over of the charge to some other employee. On the aforesaid premise, it is urged that allegations made against petitioner in the impugned order of suspension are not existing.
Per contra, learned Standing Counsel has opposed the present writ petition. He contends that petitioner has been suspended on the charge of bribery, which is a serious misconduct under the Uttar Pradesh Government Servant (Discipline and Appeal) Rules, 1999.
Having heard the learned counsel for petitioner, the learned Standing Counsel representing respondents-1 to 7 and upon perusal of record, this Court finds that petitioner has placed under suspension on account of serious charges levelled against him.
In view of above, present writ petition fails and is liable to be dismissed.
It is accordingly dismissed.
Order Date :- 30.5.2022 Saif