Virendra Kumar, J. - (1.) Heard Mr. Dwijendra Mishra, learned counsel for the petitioner and Mr. Asit Kumar Chaturvedi, learned Senior Advocate for the respondents.
(2.) This writ petition has been instituted by the petitioner for quashing impugned order of suspension dated 15.12.2014 and order of rejection of representation of the petitioner for reinstatement dated 23.7.2015 (Annexure No. 1 and 2 to the writ petition).
(3.) It is pleaded by the petitioner that the petitioner is an employee of Allahabad U.P. Gramin Bank instrumentality of State within the definition of State under Article 12 of the Constitution. The petitioner worked with hard labour and honesty and was promoted as Branch Manager, which irked many persons and a conspiracy was hatched out against the petitioner. He was posted as Branch Manager at Branch Banni Kharela, which is within jurisdiction of Regional Office Biswan of Allahabad U.P. Gramin Bank. He was thorn in the eyes of conspirator being honest officer. On 12.12.2014, the petitioner was arrested by C.B.I. on fake charges that Rs. 4,000/- was recovered from Sri Raj Kumar, which was likely to be transferred to the petitioner. There is no statement or evidence of any kind is available against the petitioner. The alleged contents of tape recorder was against the conspirators, hence for this reason, the tape was not produced before the court with a view to prolong the harassment of the petitioner. It is further pleaded that the concerned court granted bail on 1.4.2015 and contentions of petitioner were found to be true and reliable. Hence, he was enlarged on bail. The petitioner, after his release from prison, applied for reinstatement before the competent authority Sri Gopal Jha, General Manager, who was the disciplinary authority at Head Office, Banda. Vide order dated 23.7.2015 representation of the petitioner dated 11.4.2015 was rejected by the Senior Manager Personal and Administration.;