D.S.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 impugned orders dated 10.01.2014 and 10.10.2014 (Annexure Nos. 18 and 19 to the writ petition respectively) passed by State Public Services Tribunal (hereinafter referred to as the 'Tribunal'), Lucknow and impugned punishment order dated 09.01.2009 and appellate order dated 13.06.2011 (Annexure Nos. 12 and 16 to the writ petition respectively). Further prayer has been made to issue writ in the nature of mandamus commanding the respondents to make payment of full salary, to make the fixation of pay and to make fixation of full pension.
(2.) Facts giving rise to this petition, in brief, are that the petitioner was appointed as Medical Officer on 21.08.1974 in Medical and Health Department and he was permitted to continue up to 27.04.1986 in the said Department. Thereafter, petitioner joined in Labour Department on 28.04.1986 as per order passed by competent authority and retired from service on 30.11.2007. Vide notification dated 2nd November, 2002, recommendations were made to appointing authority for placing the petitioner under suspension for committing irregularity during his posting in Employees State Dispensary, Rampurva, Kanpur. On the aforesaid recommendation, petitioner was placed under suspension by the appointing authority vide order dated 4th December, 2002.
(3.) A charge-sheet dated 16th December, 2002 was served upon the petitioner. A number of 12 charges were framed therein, which are reproduced below:- ...[VERNACULAR TEXT OMITTED]...;