RAJESH SINGH CHAUHAN, J. - (1.) Heard Sri Upendra Nath Mishra, learned Senior Advocate assisted by Sri Neel Kamal Mishra, learned counsel for the petitioner and Sri Ran Vijay Singh, learned Additional Chief Standing Counsel for the State-respondents.
(2.) The order under challenge is the suspension order dated 10.12.2019 passed by the Additional Chief Secretary, Department of Finance (Lekha Parikchha), Anubhag-1, Civil Secretariat, Lucknow, which is contained as Annexure no. 1 to the writ petition.
(3.) By means of aforesaid suspension order the petitioner has been placed under suspension on the allegation that by wrongly indicating the Government Order dated 24.12.2009 instead of Government Order dated 7.9.2009 the employees of the department has illegally been given the benefit of pay fixation. However, the charge-sheet dated 31.12.2019 has been issued against the petitioner containing three charges which has been framed by breaking the sole allegation of wrong fixation of revised pay scale of Class-III employees of the Cooperative Societies and Panchayat into three charges. The three charges are (i) wrong fixation of pay of Senior Assistants of the Department due to issuance of alleged illegal order dated 25.6.2017 by the petitioner, (ii) issuance of an irregular correction order dated 29.3.2019 by the petitioner and (iii) the alleged excess payment of arrears due to pay fixation thereby causing huge loss to the State-Exchequer. ;