SANJEEV NAYAN MISHRA Vs. STATE OF U P

JUDGEMENT

(1.) Brief background of the case giving rise to both writ petitions are that the State Government came out with policy decision for extending the benefit to the student taking education in the State of U.P. belonging to different categories such as Scheduled Caste, Scheduled Tribes and where the income of the parents do not exceed Rs. 2.00 lacs per annum to provide scholarship and fee reimbursement depending upon the category and the class to which a student belongs to. In the said direction Rules were framed known as U.P. Post Metric Scheduled Castes/Scheduled Tribes Scholarship Scheme Rules, 2012, vide Notification in Official Gazette dated 26.09.2012. In the said Rules in question, certain amendments have been carried,firstly on 02.07.2013 and then on 02.12.2013.

(2.) Large scale complaints have been received that there has been gross financial irregularities in distribution of scholarship in collusion of authorities and the institutions and on account of the same incumbents for whose benefit, scheme has been floated and formulated have not been extended the aforesaid benefit.

(3.) After acquiring the knowledge of the same, for academic year 2013-14 inquiry committee was constituted on the directives of Directorate Social Welfare and the said inquiry committee submitted its report on 07.11.2014 giving therein the details of the financial irregularities that has been so committed and the said report in question has been made foundation and basis for placing Sanjeev Nayan Mishra, petitioner, who has been holding the charge of District Social Welfare Officer, Meerut at the said point of time, under suspension and Sanjeev Nayan Mishra, is now before this Court by filing Civil Misc. Writ Petition No. 3204 of 2015 questioning the validity of the decision so taken by the State Government of placing him under suspension.