Siddharth, J. - (1.) Heard Sri Siddharth Khare, learned Counsel for the petitioner and learned Standing Counsel for the respondents.
(2.) The petitioner has filed the above noted writ petition, praying for quashing of the order dated 05.06.2015, passed by the Chief Audit Officer, Cooperative Societies and Punchayat, U.P. Lucknow, respondent no.2 in the writ petition. Further prayer has been made for reinstatement of the petitioner on the post of Senior Auditor, in the office of District Audit Officer, Cooperative Societies and Panchayat, Maharajganj and to release his entire arrears of salary and pay his regular salary month to month.
(3.) The brief facts of the petition are that the petitioner was appointed as Auditor by the respondent no.2 by the order dated 25.05.1991, he was promoted as Senior Auditor on 06.05.2003 and is working as such in the office of District Audit Officer, Maharajganj since 04.12.2007. A Sessions Trial No.881 of 1982, pending since the year 1982 was decided by the Judgment and Order dated 08.05.2015 by the Session Judge, Maharajganj, wherein there were 23 accused, including petitioner, who were convicted and the petitioner was taken into custody on 08.05.2015 and was released on Bail on 25.04.2016 by this Court in Criminal Appeal No.1973 of 2015. As a consequence of his conviction on 08.5.2015, the respondent no.2 has dismissed the petitioner from service by the order dated 05.06.2015 against which the petitioner represented to the respondent no.2 on 16.05.2016, after being released on bail, followed by further representations, but in vain. Hence he has filed this writ petition against the order dated 05.06.2016 passed by respondent no.2.;