ANIL KUMAR,J. - (1.) HEARD Sri Anurag Shukla, learned counsel for the petitioner, Sri Amitabh Rai, learned Standing Counsel and perused the record. By means of present writ petition, petitioner has challenged the impugned order of suspension dated 27.9.2013( Annexure no.1) passed by opposite party no. 3/ Deputy Director , Agriculture, Behraich.
(2.) FACTUAL matrix involved in the present writ petition, as submitted by learned counsel for the petitioner, is that the petitioner while posted as incharge Government Agriculture Seeds Store/ Krishi Raksha Ikai Kaiserganj Evam Jarwal Road , Behraich On 27.09.2013, an investigation team comprising of Cane Commissioner , District Magistrate and other officers made an inspection of the seed store which was under the control of the petitioner in order to verify the proper distribution of seeds under Lohia Samagra Gram in view of the complaint made by Sri Babu Lal that he has not been given the seeds from the store. It is further submitted on behalf of the petitioner that at the time of inspection he showed the relevant register on the basis of which he has established/ proved that the allegations made by Babu Lal is not correct as the seed has already been received by his son, Sri Mangale. However, without considering the said facts in most illegal and arbitrary manner by order dated 27.9.2013 passed by opposite party no.3, petitioner has been placed under suspension. Thereafter on the same day orders as contained in anneuxre nos. 2 and 3 have been passed by opposite party no.3 by which the charge of godown has been taken from the petitioner and the inquiry officer has been appointed to conduct the disciplinary inquiry as per Rules known as U.P. Government Servant (Discipline and Appeal) Rules , 1999 ( herein after referred to as 'Rules, 1999).
(3.) AGGRIEVED by the impugned orders dated 27.8.2013 as contained in annexure nos. 1 to 3 passed by opposite party no.3/ Deputy Director , Agriculture, Behraich, present writ petition has been filed by the petitioner for redresal of his grievance.;