Irshad Ali,J. - (1.) Heard Shri S.K. Kalia, learned Senior Advocate assisted by Shri Sameer Kalia and Shri C.D. Chatterji, learned Additional Chief Standing Counsel for the State Shri Alok Sharma.
(2.) By means of the present writ petition the petitioner is challenging an order of suspension dated 21.5.2021 passed by the respondent no.1 with the further prayer for issuance of writ of mandamus commanding respondents not to give effect the impugned order dated 21.5.2021 with the further prayer to allow the petitioner to work and function on the post of Joint Commissioner (SIB), Bulandshahar and also pay him regular salary as and when the same became due.
(3.) Brief facts of the case are as under :- "The petitioner was initially appointed on the post of Assistant Commissioner Sales Tax under the respondent no.2 on 29.9.1998 after having been selected for the said post by the U.P. Public Service Commission. Subsequently, on account of his excellent services, the petitioner was promoted on the post of Deputy Commissioner in the year 2009 and thereafter again in the year 2015, he was promoted on the post of Joint Commissioner Commercial Tax which post he presently holds. ;