VIJAY LAKSHMI,J. - (1.) By means of this writ petition, the petitioner has prayed for the following reliefs: "a) issue a writ, order, direction in the nature of Certiorari quashing the impugned termination order 07.01,2010 (Annexure no.6) passed by the respondent no.2 to this writ petition. b) issue any other writ, order or direction commanding the respondents to permit the petitioner to function as Junior Engineer (Electrical) New Okhala Industrial Development Authority Sector no.6, Gautam Budha Nagar."
(2.) Heard learned counsel for the petitioner, learned Standing Counsel for respondent no.1 and Shri Ramendra Pratap Singh for the respondent nos.2 and 3. Perused the record.
(3.) Some background facts in brief are that an advertisement for the post of Junior Engineer (electrical) was published in the newspaper "Amar Ulaja", in pursuance of which the petitioner applied and submitted the application form. Total 480 candidates including the petitioner were interviewed by a duly constituted committee of five persons, the petitioner was finally selected on the said post and an appointment letter was issued to him on 10.2.2009. The petitioner joined his service as Junior Engineer (Electrical) on 20.2.2009 and he was posted in electrical mechanical Part III in Sector-29 Noida subject to probation period for one year. On 24.3.2009, he was transferred to Encroachment Cell Khand-II Sector No. 19 Noida. Vide order dated 09.4.2009 (Annexure No.3 to the writ petition) the work was distributed and the petitioner was allotted the work of removing the encroachments from Sector 42 to Sector 137 Noida. On 30.12.2009, one Brijpal, resident of Sector No.20 Noida submitted an application before the Anti Corruption Organization alleging that the petitioner was demanding Rs. 3000/- from him for permitting him to sell fruits on a trolley (Thela) in Sector-82. On the said application, the police team constituted a trap and the petitioner was arrested red handed on 31.12.2009 by the Anti Corruption Department. A First Information Report as Crime No.1666/2009 under Sections 7/13 (1) D read with 13 (2) Prevention of Corruption Act was registered against the petitioner and the aforesaid criminal case is still pending against him. According to the petitioner, after the police case, all of a sudden, the petitioner was terminated from service vide order dated 07.1.2010.;