DEEPAK YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Dr. Lalta Prasad Misra as well as Sri Ghaus Beg, learned counsel for the petitioner as well as Sri Rahul Shukla, learned Chief Standing Counsel appearing for the respondents.

(2.) By means of present writ petition the petitioner has assailed order passed by the State Government dtd. 27/4/2022, whereby an open inquiry is sought to be conducted by the Vigilance Establishment on the ground that respondents have already conducted an inquiry with regard to same allegations and no material was found against the petitioner and hence the proceedings were concluded in favour of the petitioner and by means of impugned order the petitioner is sought to be victimised and harassed yet again by holding vigilance inquiry.

(3.) Brief facts of the case are that the petitioner was initially appointed on the ex-cadre post of Assistant Director, City Cleansing Department, Nagar Malapalika, Kanour in the year 1991. Subsequently, petitioner's services were absorbed in the vacant post of Assistant Engineer (E/M) inthe cadre of Centralized Services created under Rule 3 of the U.P. Palika (Centralized) Service Rules, 1966 and was further confirmed by order dtd. 11/5/1994. He was then promoted to the post of Chief Engineer (E/M) in 2016.