SATYA FOOT MEHROTRA,KASHI NATH PANDEY,J - (1.) WE have heard Sri Samir Sharma, learned counsel for the petitioner, the learned standing counsel appearing for the respondent Nos. 1 to 4 and Sri A.K. Srivastava, learned counsel for the respondent No. 5.
(2.) WITH the consent of the learned counsel for the parties, the writ petition is being disposed of at this stage. It appears that the petitioner while posted as Additional Nagar Swasthya Adhikari, Nagar Nigam, Allahabad was transferred from Allahabad to District Sonbhadra by the order dated 25.6.2004. As the petitioner did not join at the new place of posting, the salary of the petitioner with effect from July, 2004, was not paid. Thereupon, the petitioner filed a writ petition before this Court being Civil Misc. Writ Petition No. 3673 of 2005. This Court by the order dated 27.1.2005 (Annexure 17 to the writ petition) disposed of the writ petition directing the authority concerned to decide the representation of the petitioner for posting as well as for arrears of his salary.
(3.) PURSUANT to the said order dated 27.1.2005 passed by this Court, the representation of the petitioner was decided by the order dated 10.3.2005 (Annexure-20 to the writ petition). The case of the petitioner is that on receipt of the said order dated 10.3.2005, the petitioner came to know regarding his suspension and the initiation of Departmental Proceedings against him.;