MADHVENDRA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Hemendra Pratap, learned counsel for the petitioner, Shri Nitin Mathur, learned counsel for the respondent and perused the record.

(2.) Facts in brief of the present case are that the petitioner was initially appointed on the post of A.E. (Civil) in the Irrigation Department of the State Government and thereafter promoted to the post of Executive Engineer (Civil). While he was working on the post of Executive Engineer (Civil), vide order dated 01.06.2011, he was placed under suspension in respect to which the enquiry is pending in the matter in question.

(3.) Aggrieved by the order dated 01.06.2011, he filed Writ Petition No. 1110 (SB) of 2011 before this Court, which was dismissed by order dated 02.08.2011 with the direction that the petitioner may submit his reply to the charge sheet within two weeks and enquiry officer shall submit his report within two months.