Siddharth, J. - (1.) The above noted writ petition has been filed by the petitioner praying for quashing of the punishment order dated 12.12.2007 passed by the respondent no.1 and for a direction to the respondents to pay the arrears of his salary forthwith and continue to pay his post retiral benefits according to payscale of Rs. 10,000-15,000/-.
(2.) The brief facts of the case are that while being posted as prosecution officer in C.B.C.I.D, Lucknow went on leave on 22.1.2002 to his home district, Etah, where he fell ill and could join his duties on 2.3.2002. On account of dispute between the petitioner and his brother-in-law, Ramesh Kumar Sharma regarding family partition, latter made false complaint against the petitioner alleging participation in the election of Smt. Rama Agnihotri, his wife .
(3.) The preliminary inquiry report dated 5.6.2002 found the allegations against the petitioner false, fabricated and baseless. In September, 2003 the Joint Director of Prosecution, Agra Region, Agra also submitted his report stating that the allegations against the petitioner are false and incorrect.;