(1.) This is a petition for issuing a writ of certiorari quashing the impugned charge-sheet dated 22/25/1.2005 and the suspension order of the same date as contained in Annexure-1 to the writ petition.
(2.) The impugned charge-sheet has been served on the petitioner along with the impugned suspension order and the petitioner who was posted in Lucknow office of the competent authority Urban Land Ceiling, has been attached with the office of the Urban Land Ceiling in Saharanpur because the inquiry officer is at Saharanpur.
(3.) A perusal of the impugned charge-sheet goes to show that there are ten charges against the petitioner. The first charge is that the petitioner has been wrongly addressing himself as Assistant Engineer without being promoted from the post of Junior Engineer and he has noted irrelevant words in the attendance register in the column of the employees. The petitioner has sent letters directly to the Government without sending it through proper channel. The next charge is that he has not taken possession of the land acquired under the Urban Land Ceiling Act. The next charge is that the petitioner has concealed the material facts about the possession over the acquired land and he gave wrong information to the Government in the matters of various cases to give undue advantage to other persons. The petitioner did not take possession over Khasra No. 529 in case No. 8017/2194 and in case file No. 20756. The other charges are that petitioner gave the wrong information other than the factual position on the spot.