Court No. - 38
Case :- WRIT - A No. - 62 of 2020
Petitioner :- Achhey Lal Chaurasia
Respondent :- State Of U.P. And 2 Others
Counsel for Petitioner :- Shravan Kumar Mishra
Counsel for Respondent :- C.S.C.
Hon'ble J.J. Munir,J.
Heard Sri Shravan Kumar Mishra, learned counsel for the petitioner and
Sri Sharad Chandra Upadhayay, learned State Law Officer appearing for
the State.
The petitioner who is a Lekhpal has been suspended, pending inquiry. A
perusal of the impugned suspension order dated 15.10.2019 shows that
allegations against him are serious. The allegation is one of manipulation
in revenue record by showing for dead persons who were alive and on that
basis effecting mutation.
The charges may be true or untrue but are serious enough to invite
imposition of a major penalty, if proved. The charges at inquiry may be
dispelled but that would not vitiate the order of suspension made for the
present.
Accordingly, there is no good ground made out to interfere with the order
of suspension, which this Court refuses to quash. However, the pending
disciplinary proceedings against the petitioner shall be concluded within a
period of three months of the date of this order, of which the notice shall
be taken by the Disciplinary Authority and the Inquiry Officer, through Sri
Sharad Chandra Upadhayay, learned State Law Officer appearing for the
State.
The petitioner shall cooperate with the inquiry and shall be paid his
substances allowance regularly.
The writ petition is disposed of in terms of the aforesaid orders. There is
no order as to costs.
Let a copy of this order be furnished to Sri Sharad Chandra Upadhayay,
learned State Law Officer for compliance.
Order Date :- 14.1.2020/VKG
Neutral Citation No. - 2020:AHC:11727