Daya Shankar Tripathi, J. - (1.) By means of this writ petition filed under Article 226 of the Constitution, prayer has been made to issue writ in the nature of certiorari quashing the order dated 09.04.2013 passed by the Consolidation Commissioner, U.P., Lucknow (Annexure - 11 to the writ petition). Further, prayer has been made to issue direction of suitable nature restraining the respondents from taking any action on the basis of the order impugned. Further, prayer has been made to issue direction of suitable nature commanding the respondents not to interfere in the functioning of the petitioner as Consolidation Officer.
(2.) Facts giving rise to this writ petition, in brief, are that the petitioner was appointed as Assistant Consolidation Officer in Consolidation Department of State on 20.04.1994. He was promoted to the post of Consolidation Officer on 05.02.1997. He was posted as Consolidation Officer at District Azamgarh since 31.08.2006. The petitioner was placed under suspension vide order dated 06.09.2010 passed by the Consolidation Commissioner, on the allegations of causing loss of revenue in Stamp Duty and extending illegal benefit to particular persons, by passing illegal mutation orders on the basis of compromise.
(3.) Writ - A No.61578 of 2010 was filed by the petitioner against the aforesaid suspension order dated 06.09.2010, in which stay order dated 12.10.2010 was passed by this Court and writ petition was finally disposed of by order dated 02.09.2011 with direction to complete the enquiry, as expeditiously as possible, preferably within a period of three months.;