S.P.Mehrotra - (1.) -This writ petition has been filed by the petitioner, inter alia, challenging the enquiry report (Annexure-9 to the writ petition) and the show cause notice dated 1.8.2002 (Annexure-10 to the writ petition).
(2.) FROM the allegations made in the writ petition, it appears that on account of certain charges against the petitioner, the petitioner was suspended in contemplation of enquiry by an order dated 26th September, 2001 (Annexure-5 to the writ petition) issued by the Regional Manager, U. P. State Road Transport Corporation, Etawah. A charge-sheet dated 29th September, 2001 (Annexure-6 to the writ petition) was issued to the petitioner by the Regional Manager, U. P. State Road Transport Corporation, Etawah. It was, inter alia, also stated in the said charge-sheet that the Assistant Regional Manager, (Finance), U. P. State Road Transport Corpo-ration, Etawah (respondent No. 3 herein) was appointed as enquiry officer to conduct the enquiry against the petitioner.
(3.) BY an order dated 13th November, 2001 (Annexure-8 to the writ petition), the petitioner was provisionally re-instated in service. The enquiry against the petitioner was conducted by the said Enquiry Officer, ultimately, he submitted the enquiry report dated 1st August, 2002, a copy whereof had been filed as Annexure-9 to the writ petition.;