SIDDHARTH,J. - (1.) Heard Sri Vikas Budhwar, learned Counsel for the petitioner and learned Standing Counsel as well as Sri Nripendra Mishra, learned Counsel for the respondents.
(2.) The petitioner has filed the above noted writ petition, praying for the quashing for the punishment order dated 27.04.2016, passed by respondent no.2, whereby, the petitioner was dismissed from service and recovery of Rs.21,24,648/- + interest of Rs.5,73,364/- has been directed from his salary.
(3.) The brief facts of the petition are that the petitioner, while working as Manager and also Divisional Incharge of Mirzapur Division of the respondent no.2, U.P. State Employee Welfare Corporation, 742, Jawahar Bhavan, Lucknow, was suspended from service by the order dated 20.06.2013. A Charge Sheet dated 20.07.2013 was served upon him charging him of 3 charges of indiscipline, negligence and of causing loss to the Corporation, on account of collusion with the contractor and transporter.;