A.K.Yog, J. - (1.) Supplementary affidavit filed today be taken on record and para 10 as contained in the writ petition shall be ignored ; in its place para 10 as quoted in Para 4 of the supplementary affidavit be read.
(2.) This petition has been filed by Anil Kumar Chaudhary, who was appointed as Tax Superintendent by the Chairman, Zila Panchayat, Siddharthnagar and at the relevant time, his services were requisitioned by the District Magistrate/District Election Officer (Panchayat), Siddharthnagar, for the purpose of getting Panchayat Elections held under the supervision of the District Election Officer. Impugned order of suspension dated June 13, 2000 (Annexure-1 to the writ petition] has been issued in compliance with the direction issued by Election Commission dated June 13, 2000 (as mentioned in the impugned order itself - Annexure-1 to the writ petition).
(3.) Petitioner has come up before this Court by means of the present petition and seeks to invoke jurisdiction under Article 226, Constitution of India on the ground that impugned order has been passed by an authority which is not competent at all to suspend the petitioner inasmuch as petitioner is an employee of Zila Panchayat and respondent No. 1 has no concern with the same as such (Para 12 of the petition).;