Rajesh Singh Chauhan,J. - (1.) Heard Sri Salil Kumar Srivastava, learned counsel for the petitioner, Sri Ran Vijay Singh, learned Additional Chief Standing Counsel for the State-respondents and Sri Siddhant Pandey, Advocate holding brief of Sri Ram Raj, learned counsel for the opposite party No.3.
(2.) Sri Salil Kumar Srivastava, learned counsel for the petitioner has assailed office order dated 30.09.2016 whereby the gratuity of the petitioner has been withheld till pendency of the enquiry.
(3.) Learned counsel for the petitioner has drawn attention of this Court towards a letter dated 31.08.2016, which is contained as Annexure No.6 to the writ petition, issued by the Housing Commissioner, wherein it has been indicated that as to whether the charge against the petitioner is liable to be sustained, is not being established.;