MADHUSUDAN AGARWAL Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri Anil Kumar Bajpay, learned counsel for the petitioner and Shri Pankaj Rai, learned Addl. Chief Standing Counsel for the respondents.

(2.) Brief facts giving rise to the present writ petition are that the petitioner was initially appointed as Overseer in the year 1970. Later on the said designation was changed to Junior Engineer. The career of the petitioner was always unblemished and nothing adverse except the present incidence had been brought on record by the respondents. The petitioner has attained the age of superannuation on 31.7.2007. Shri Rajendra Prasad Sharma, who was then posted as Executive Engineer, Provincial Division, Public Works Department, Bulandshahar had issued an order on 2.12.2006 asking the petitioner to hand over the charge of store to Shri V.P. Singh-II, Junior Engineer with immediate effect.

(3.) Serious allegations have been levelled by the petitioner against Shri Rajendra Prasad Sharma, the details of which have been averred in para 6 of the writ petition. But at the time of argument the counsel for the petitioner has not pressed the relief against the Executive Engineer.