SHAILENDRA KUMAR RAI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Shri Ashok Khare, learned Senior Advocate assisted by Shri Siddharth Khare, learned counsel for petitioner, Shri Shambhavi Nanda, learned Advocate holding brief of Shri Ghan Shyam Yadav, learned counsel for respondents and learned Standing Counsel.

(2.) Petitioner who is posted and working as District Programme Officer, Kushinagar has invoked extraordinary and equitable jurisdiction of this Court under Article 226 of the Constitution to assail the order of suspension passed against him by the Chief Secretary Child Development and Nutrition, Uttar Pradesh basically on following three grounds:

(3.) In support of his above arguments learned Senior Advocate has taken the Court through the findings part of the report of the internal committee in which it has come to be returned that calling a woman to his own house and stadium for evening walk and making comments upon her physical body structure and request for scooty riding with her, prove that the delinquent employee was trying to harass her and it was further proved from the written statement of Virendra Nath Verma retired cleark and further recordings of CCTV and further it cannot be ruled out that CCTV footage / recording were not disturbed.