S.P.Mehrotra, J. - (1.) This writ petition under Article 226 of the Constitution of India has been filed, inter alia, challenging the orders dated 15.6.2002 and 1.7.2002 passed by respondent No. 2 (Annexures-38 and 40 to the writ petition, respectively).
(2.) It appears that the petitioner was working on the post of Sugar Godown Keeper in the Kisan Sahkari Chini Mills Ltd., Bisalpur, Pilibhit. On account of certain charges against him a first information report under Section 380, I.P.C. was lodged against the petitioner on 7.6.1999. a copy whereof has been filed as Annexure-9 to the writ petition.
(3.) It further appears that the petitioner was placed under suspension by the order dated 9.6.1999. a copy whereof has been filed as Annexure-11 to the writ petition.;