BHAGWAT SARAN Vs. STATE OF U.P.

JUDGEMENT

(1.) The petitioner has filed this writ petition claiming interest on the payment of arrears of Second Promotional Scale on completion of 24 years of service as well as A.C.P. Promotional Scale given to him on completion of 26 years of filing this writ petition.

(2.) Brief facts which are necessary for decision in this writ petition are that petitioner was working as Junior Engineer when he superannuated from service on completing the age of superannuation on 31.12.2007. When the petitioner was posted as Junior Engineer with effect from 07.09.1991 to June 2001 at Construction Division, Public Works Department, Bansi, District Siddharthnagar, certain irregularities were noticed against the petitioner and thereafter different departmental inquiries was initiated against the petitioner.

(3.) One departmental inquiry initiated in the year 2006 by issuing a chargesheet was quashed by the Bench of this High Court vide order dated 22.02.2012 passed in Civil Misc. Writ Petition No3 2930 of 2011. Another petition which was instituted by the petitioner was Writ-A No. 38713 of 2012 which was dismissed by the learned Single Judge vide judgment and order dated 26.08.2013. This judgment and order dated 26.08.2013 was assailed by the petitioner by filing Special Appeal No. 1660 of 2013 wherein he assailed the order of the learned Single Judge refusing to quash the chargesheet issued in the year 2002 and thereafter decision of the State to inflict penalty of withholding of 5% of the pension of the petitioner on account of loss caused to the public exchequer.