Akhtar Husain Khan, J. - (1.) By means of this writ petition, under Article 226 of the Constitution of India petitioner Amitabh Kumar has challenged order dated 13.5.2014, passed by the Appellate Authority (Opposite Party No. 3) as well as order dated 5.2.2014, passed by the Disciplinary Authority (Opposite Party No. 5).
(2.) We have heard Mr. Sameer Kalia, learned counsel for petitioner as well as Sri P.K. Sinha, learned counsel for respondents.
(3.) In brief, relevant facts for determination of this petition, are that petitioner Amitabh Kumar was posted as Manager (Works) in HAL, Accessories Division, Lucknow. On 20.8.2012 he was served with chargesheet dated 20.8.2012 (Annexure No. 4 to the Writ Petition) in pursuance of complaint made by Sri R.K. Bhardwaj, D.G.M., (Works) (Annexure No. 3 to the Writ petition) and petitioner was placed under suspension with immediate effect. Petitioner submitted his reply to the chargesheet on 24.8.2012.;