VIRENDRA PRATAP SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Aggrieved by the order of his suspension dated 3.2.2015 passed by Secretary, Nagar Vikas Anubhag-4, Lucknow, petitioner has approached this Court by means of the present writ petition.

(2.) Heard learned counsel for the petitioner and learned Standing Counsel representing the respondents. Perused the records.

(3.) The petitioner was working as Executive Officer, Nagar Palika Parishad, Azamgarh. On 10/11.12.2014, the Sugarcane and Sugar Commissioner, U.P., Lucknow, as a Nodal Officer, made surprise inspections of Azamgarh city and submitted his report to the government to the effect that the petitioner had failed to perform his duty. The sanitary condition in the whole city of Azamgarh was found very miserable for which the petitioner, being the Executive Officer of Nagar Palika Parishad, was prima facie held responsible. On receiving such inspection report of the Commissioner, the District Magistrate, Azamgarh issued a show cause notice to the petitioner directing him to file his explanation within 3 days. The petitioner submitted his reply on 21.1.2015. However, the government instituted a departmental enquiry against him and during the period of enquiry suspended his services by the impugned order dated 3.2.2015.