- (1.) Heard learned counsel for the petitioner, learned Standing Counsel and perused the record.
(2.) By means of the present writ petition, the petitioner has challenged the impugned order dated 27.12.2004 (Annexure No. 1) passed by opposite party no.1 i.e. Commissioner Food & Civil Supplies, U.P. Jawahar Bhawan, Lucknow.
(3.) Facts in brief of the present case are that the petitioner was initially appointed as supply Inspector in the Food and Civil Supply Department, State of U.P. (hereinafter referred to as Department), posted at Bahraich, he was placed under suspension by order dated 5.5.1999 in respect of the charges of the year 1984 when he was posted as Supply Inspector at Bahraich. Aggrieved by the order of suspension, approached this Court by filing Writ Petition No. 3314 (SS) of 1999 Hari Shankar Srivastava vs. Commissioner Food & Civil Supplies & 3 Ors on 28.7.1999, an interim order passed, relevant portion reproduced herein below: In the meantime the operation of suspension order dated 5.5.1999, contained in annexure no.1 to the writ petition, shall remain stayed.;