RAN VIJAI SINGH,J. - (1.) We have heard Sri Adarsh Bhushan, learned counsel for the petitioner, learned Standing Counsel and Sri Pradeep Tripathi, learned counsel appearing for the respective respondents.
(2.) The petitioner, who happens to be retired Chief Engineer, Kanpur Development Authority, has prayed for issuing a writ of certiorari quashing the order of Joint Secretary (Personnel), Kanpur Development Authority dated 3.3.2011, order of Enquiry Officer dated 22.2.2011 and the order of State Government dated 29.9.2010 (Annexures- 3, 4 and 5 to the writ petition).
(3.) Vide order dated 29.9.2010, Joint Secretary Housing and Urban Development Department has required the Vice Chairman, Kanpur Development Authority to prepare a charge sheet for the misdeeds of the petitioner, due to which financial loss has occurred to the Development Authority, in order to recover the loss in view of provisions contained under Regulation 351A of Civil Services Regulation. Vide order dated 22.2.2011, the Commissioner, Kanpur Division, Kanpur has sent a copy of charge sheet to the Vice Chairman, Kanpur Development Authority for affecting the service of charge sheet upon the petitioner with the request that after service of charge sheet upon the petitioner, it be made available to his office along with his signature on second copy whereas vide order dated 3.3.2011, Joint Secretary (Personnel), Kanpur Development Authority has sent a copy of the charge sheet to the petitioner.;