Vipin Sinha, J. - (1.) The present writ petition has been filed seeking the following prayer: (i) Issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 13.04.2014 passed by the respondent no. 2, impugned order dated 18.10.2013 passed by the respondent no. 3 and impugned order dated 01.07.2013 passed by the respondent no. 4. (ii) Issue a writ, order or direction in the nature of mandamus commanding the respondents not to give effect to the impugned orders referred to above, (iii) Issue a writ, order or direction in the nature of certiorari quashing the finding/report dated 22.05.2013 submitted by the Presiding Officer/Enquiry Officer, Pipari, Sonebhadra and the disciplinary proceedings initiated against the petitioner may also be quashed. (iv) Issue a writ order or direction in the nature of mandamus commanding the respondents to pay the arrears of salary admissible to the post of Leading Firearm already deducted pursuant to the impugned orders referred to above for a period of one year with effect from 01.06.2013 to 31.05.2014 to the petitioner along with interest at market rate. (v) ....... (vi) ......
(2.) Contention of learned counsel for the petitioner is to the effect that initially a complaint was filed against the petitioner with regard to his character and also a theft of a wireless and the petitioner was placed under suspension. The complaint is Annexure-7 at page 60 to the writ petition.
(3.) Aggrieved against the suspension order, the petitioner has filed a writ petition before this Court being Writ Petition No. 39172 of 2012, which was disposed off finally on 16.08.2012 with the following direction: Considering the facts and circumstances, disciplinary proceedings against the petitioner may go on but the effect and operation of the suspension order dated 28.07.2012 shall remain stayed. The respondents are further required to conclude the disciplinary proceedings in accordance with law expeditiously, preferably, within a period of two months from the date of receipt of certified copy of this order subject to cooperation by the petitioner. ;