MARKANDEY LAL Vs. STATE OF U P

JUDGEMENT

(1.) THIS petition has been filed by the petitioner seeking a writ of certiorari quashing the order dated 30.6.2006 passed by the State Government whereby a sum of Rs. 13.09 lakhs misused /embezzled by the petitioner is to be recovered from his pension /gratuity.

(2.) THE facts of the case, briefly stated, are that the petitioner, a Block Development Officer, Grahwal Block, Ballia, was placed under suspension by the order dated 9.12.1999 on allegations pertaining to the construction of 14 projects under the Dus Lakh Koop Yojna in said Block, during the year 1997 -98.

(3.) A writ petition was filed by the petitioner challenging the order of suspension, which was disposed of with a direction to the authorities concerned to conclude the enquiry within 3 months.