DEVENDRA KUMAR ARORA,J. - (1.) Heard Mr. Jaideep Narain Mathur, Senior Advocate, assisted by Mr. Ashish Verma, learned Counsel for the petitioner and Mr. Manjive Shukla, learned Additional Chief Standing Counsel for the State.
(2.) Petitioner-Pawan Kumar has approached this Court under Article 226 of the Constitution of India with the following reliefs:- "(a) Issue a writ, order or direction in the nature of Certiorari quashing the impugned suspension order dated 25.04.2018 passed by the respondent No.1 (Annexure No.22 to the writ petition). (b) Issue a writ, order or direction in the nature of Mandamus commanding/directing the respondents to interfere in the peaceful functioning of the petitioner as District Basic Education Officer, District Kanpur Dehat and to pay his salary month to month and as and when it falls due. (c) Issue any suitable writ, order or direction which this Hon'ble Court may deem fit and proper in the fact and circumstances of the instant case. (d) Award cost of the writ petition in favour of the petitioner."
(3.) Shorn off unnecessary details, facts of the case are as under : On the recommendation of the Public Service Commission, Allahabad, the petitioner was appointed as Senior Lecturer (DIET) on 31.12.2016. Thereafter, on 8.7.2017, the petitioner was transferred from Senior Lecturer, DIET, Kanpur Nagar to District Basic Education Officer, Kanpur Dehat. On the same day i.e. 8.7.2017, the petitioner assumed his duties as District Basic Education Officer, Kanpur Dehat on 8.7.2017.;