RAJAN ROY,J. - (1.) Heard.The petitioner herein challenges the order dated 21.9.2015 (Annexure -1 to the writ petition) rejecting his application for revocation of suspension.
(2.) The facts of the case, in brief, are : the petitioner was employed in the U.P. Jal Nigam. On a complaint made against him an inquiry was conducted by the Anti Corruption Department of the State Government regarding acquisition of assets, disproportionate to his known sources of income.
(3.) In the inquiry/investigation conducted by the Anti Corruption Department oral and documentary evidence was collected and a report was submitted on 13.12.2010 wherein it was stated that during the period from 1.1.1994 till 30.4.1999 the petitioner had earned Rs. 542082/ -, against which he had spent an amount of Rs. 731962/ -, thus there was over spending of Rs. 189880/ -, hence it found a case for prosecution for accumulating assets disproportionate to his income thereby attracting Section 13(1)(e), read with Section 30(2) of the Prevention of Corruption Act. The matter was accordingly recommended for registration of a criminal case at the concerned police station under the aforesaid provisions. Sanction for prosecution was granted and F.I.R. was lodged.;