Anil Kumar, J. - (1.) FACTUAL matrix of the present case are that Nonconventional Energy Development Agency (hereinafter referred to as NEDA) is an Instrumentally of the State Government in which petitioner was appointed on the post of Junior Assistant in 1992 and thereafter designation has been changed to her as Junior Clerk. While she was working and discharging her duties on the said post, an order dated 31.10.2012 has been issued by the District Election Officer, Lucknow that she was appointed as Booth Level Officer (hereinafter referred to as BLO) for parliamentary election.
(2.) IN pursuance to the said fact/order, he was relieved on 05.11.2012, relieved and joined in the District Election Office, Lucknow on deputation. While working on the said capacity, by order dated 09.01.2014 passed by opposite party No. 3, she has been placed under suspension on the allegation that she has not performed her election duties in the office of NEDA. However, suspension order was kept in abeyance by the appointing authority by order dated 16.01.2014. Thereafter, petitioner filed Writ Petition No. 367 (SS) of 2014 challenging the suspension order, disposed of by order dated 24.03.2014. Aggrieved by the same, he filed Special Appeal No. 207 of 2014. In the meantime, on 26.02.2014, charge sheet was served upon her and after receiving the same, petitioner demanded certain documents in order to submit her reply, but no heed paid. On 29.04.2014, petitioner submitted her reply to the charge sheet inter alia taking the charges. On 09.05.2014, opposite party No. 3 has passed the impugned order of punishment. Thereafter, petitioner filed statutory appeal on 10.06.2014 before the appellate authority in which written statement has been filed on 16.09.2014. By order dated 03.11.2014, the statutory appeal was dismissed.
(3.) AGGRIEVED by the orders dated 09.05.2014 and 03.11.2014, the present writ petition has been filed before this Court.;