Rakesh Tiwari, J. - (1.) HEARD Sri Rajesh Kumar, counsel for the petitioner, Sri K.N. Misra, counsel for the respondents and perused the record.
(2.) THE petitioner has challenged the order of suspension dated 28.3.2006 passed by District Assistant Registrar, Co -operative Societies, U.P. Moradabad/Chairman District Committee, P.C.U. Moradabad -respondent No. 3 appended as Annexure -9 to the writ petition. The petitioner prays for a writ of certiorari quashing the impugned suspension order dated 28.3.2006 passed by respondent No. 3 and for a writ of mandamus commanding the respondents to reinstate him in service and not to interfere in his peaceful working on the said post.
(3.) BRIEFLY stated, the facts of the case are that the petitioner's society was allotted 258 quintals of wheat which was distributed amongst the concerned institutions in accordance with the circular dated 9.1.2006 issued by the authority. On the basis of news published in 'Amar Ujala', regarding irregularities in distribution of the wheat stock, Respondent No. 3 directed the Block Development Officer to submit his report which was submitted by him on 24.3.2006. Thereafter, show cause notice dated 13.2.2006 was served upon the petitioner which was replied by him on 20.2.2006.;