- (1.) Heard Sri Jeevan Prakash Sharma, learned counsel for the petitioner and Sri Shakti Dhar Dube, learned counsel for the respondents No.2 & 3. No one appears on behalf of respondent No.1 despite service of notice.
(2.) This writ petition has been filed by the petitioner praying for the following relief: "(i) Issue a writ order or direction in the nature of certiorari quashing the impugned order dated 06.04.2016 passed by respondent No.3. (ii) Issue a writ order or direction in the nature of mandamus directing the respondent authority to revoke the suspension of the petitioner forthwith, during the pendency of the enquiry. (iii) Issue any such other and further order or direction as this Hon'ble Court may deem fit and proper under the facts and circumstances of the case. (iv) Award the cost of the writ petition against the contesting respondents"
(3.) By the impugned order, the petitioner has been suspended on the charges of misconduct of stealing computers, CPU, monitor, key-board and printers, routers and two fans in the night of 05.04.2016 between 12 to 2.15 A.M. The evidence which came in the hands of the department, was CCTV footage in which the petitioner was seen stealing the aforesaid articles from the office of the General Manager. An FIR was lodged on the next day with the concerned Police Station. The Police took quick action, raided the residential house of the petitioner and recovered the aforesaid articles from his possession in his residential house as well as from his Swift D-Zire Car bearing registration No.UP64Y-1963.;