- (1.) Heard learned Counsel for the petitioner and Sri Rakesh Kumar Chaudhary, learned counsel appearing for Corporation -opposite parties. With the consent of learned counsel for the parties, writ petition is being disposed of finally at admission stage itself.
(2.) By means of the instant writ petition, the petitioner has sought for quashing of impugned order dated 08.07.2014 passed by opposite party no.2 -Managing Director, U.P. State Warehousing Corporation, Lucknow, whereby, recovery of Rs.1,03,148/ - has been ordered, as also the notice dated 02.07.2013 issued by Enquiry Officer.
(3.) According to the learned counsel for the petitioner, the petitioner while working on the post of Junior Office Assistant attained the age of superannuation on 31.10.2008 and after his retirement, a charge -sheet was prepared against the petitioner on 10.12.2009, which was never served upon him. Thereafter, a letter dated 20.06.2013 (Annexure -3 to the writ petition) was issued to the petitioner along with enquiry report requiring him to submit his reply within 15 days. As required vide order dated 08.07.2014 (Annexure -1 to the writ petition), the petitioner submitted reply on 02.07.2013. Thereafter on same day, another letter dated 02.07.2013 was issued to the petitioner for personal hearing and producing evidence in support of his case with respect to causing loss to the Corporation. Vide letter dated 19.05.2014, petitioner was further required to submit his reply within 15 days with respect to another inquiry report. It is submitted by learned counsel for the petitioner that in pursuance of the inquiry reports, leave encashment and security amount of the petitioner has been withheld.;