O.P.Garg, J. - (1.) Heard Sri Yogesh Kumar Saxena, learned counsel for the petitioner as well as learned standing counsel.
(2.) Counter and Rejoinder affidavits have been exchanged. This writ petition is, therefore, disposed of finally at this stage.
(3.) The petitioner is a Junior Clerk in Panchayat Raj Department. He has been placed under suspension by State Election Commission U.P. (Panchayat Evam Sthaneev Nikai) 23-C, Gokhale Marg, Lucknow. The order of suspension has been challenged on two specific grounds. Firstly no departmental enquiry has been contemplated against the petitioner and secondly; the petitioner cannot be placed under suspension by respondent No. 2 as the appointing authority is Director, Panchayat Raj, U.P. Lucknow, respondent No. 1.;