S.K.Singh, J. - (1.) By means of the present writ petition, petitioner has challenged the order of suspension dated 3.2.2003 (Annexure-1 to the writ petition) passed by the respondent No. 1.
(2.) At the time of initial hearing, short counter-affidavit has been filed on behalf of respondent No. 7 upon which the learned counsel for the petitioner staled that he do not propose to file any reply to the affidavit filed by the respondent No. 7 and in the light of the facts and materials as exist matter may be heard and decided. In view of the aforesaid, in the light of the arguments as advanced, matter has been examined.
(3.) The order of suspension dated 3.2.2003 (Annexure-1 to the writ petition) proceeds on four charges : (i) Petitioner has drawn salary from Nagar Panchayat, Jhusi, Allahabad without filing Last Pay Certificate (L.P.C.). (ii) Payment has been made to one Rajendra Prasad and not to M/s. Amar Electricals to the tune of Rs. 23,134 in respect to certain electrical items which are not even recorded in the Stock Register. (iii) The muster roll of December, 2000 in respect to four labourers who were paid the amount accordingly, do not bear the signature/thumb impression of one of the labourer and there is no signature of the Chairman, Nagar Panchayat. (iv) An amount of Rs. 18,71,987 towards running payment to the contractors has been made whereas on the spot verification by the quality checking wing all the work has been found to be below standard and even several works being not complete on the spot.;