VIRENDRA VIKRAM SINGH, J. - (1.) HEARD Sri M.K. Gupta, learned Advocate assisted by Sri Prabhakar Dwivedi who appeared in support of this petition and learned Standing Counsel for the State.
(2.) PRAYER in this petition is for quashing the order dated 26.12.2011 passed by respondent no. 1 by which petitioner has been given adverse entry of withholding one increment permanently. By an amendment application the order dated 11.04.2012 has also been challenged by which petitioner has been said to be not entitled to get full salary of the period of suspension and a further prayer is for a direction to the respondents to pay entire arrears of salary of the period of suspension also. For disposal of the writ petition preliminary fact is to be noticed.
(3.) PETITIONER was posted as Executive Engineer in District Kannauj under Pradhan Mantri Gramin Sadak Yojna (PMGSY). By Government Order dated 28.07.2010 reconstruction of the division under aforesaid Yojna was proposed. Under re- established division (Construction Division-2 Kanpur Nagar) was carved which is clear from the above Government Order. Petitioner was given charge of that division on 11.08.2010. By letter of the Superintending Engineer dated 15.09.2010 various Blocks of that Division and work related thereof was entrusted. Thus petitioner got actual charge of the Division on 15.09.2010. In the charge and work mentioned thereof, the work of internal road of Dr. Ambedkar Village, Newada Bhaggi reaching upto Primary School was not included and as such there was no question of construction of the said road upto Primary School and that was not within the jurisdiction of the petitioner.;