ZUHAIR BIN SAGHIR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel.

(2.) Petitioner, by the instant writ petition, has raised challenge to the order dtd. 16/3/2022, passed by the first respondent, Principal Secretary, Vigilance Department, Lucknow, rejecting the representation of the petitioner pursuant to the directions issued by this Court.

(3.) The facts giving rise to the present writ petition, briefly stated, is that petitioner is a civil servant and at the time of the alleged incident was posted as District Magistrate, Moradabad. It appears that a complaint dtd. 23/1/2017, came to be filed for alleged corrupt practices committed by the petitioner in discharge of his duty, accordingly, decision was taken to initiate vigilance enquiry and criminal prosecution against the petitioner pursuant to an enquiry report. Aggrieved, petitioner approached this Court by filing a petition being Writ Petition No. 32018 (M/B) of 2019. The relief claimed by the petitioner, noted in the order of the writ Court reads thus: