LAWS(ALL)-2022-9-129

RUDRA PRATAP Vs. STATE OF U.P.

Decided On September 07, 2022
RUDRA PRATAP Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Heard Sri Sandeep Dixit, learned Senior Advocate assisted by Sri Sharad Bhatnagar, learned counsel for the petitioner as well as Sri M.M. Pandey, learned Additional Advocate General for the respondents.

(2.) By means of present writ petition the petitioner has assailed the order dtd. 14/3/2022, passed by the State Government thereby imposing punishment of withdrawing entire pension granted to him after his retirement and also ordering recovery of the same from the petitioner since the date of his superannuation.

(3.) It has been submitted by learned counsel for the petitioner that petitioner was working on the post of Director, Animal Husbandry. During relevant period of time which is 2014, when advertisement was issued for recruitment to various posts in the department. It is submitted that various writ petitions were filed before this Court by the selected candidates as well as by other persons alleging irregularities in the selection process and consequently this Court in Writ - A No. 19975 of 2015 - V.G. Rao Vs. State of U.P. the Court was of the prima-facie opinion that there appears to have been corruption and irregularities in the said selection process which needs to be dealt strongly and directed the State Government to initiate inquiry against the persons responsible for the same and also to lodge first information report against responsible employees.