SATYA FOOT MEHROTRA,KASHI NATH PANDEY,J - (1.) THE petitioner while working as Block Development Officer, Nautanava, District Kushi Nagar was placed under suspension by the order dated 22nd July, 2009 in contemplation of disciplinary proceedings against him on account of various charges. Copy of the suspension order dated 22nd July, 2009 has been filed as Annexure No. 3 to Writ Petition.
(2.) BY the Office Memorandum dated 30th September, 2009 (Annexure-4 to the Writ Petition), the Joint Development Commissioner, Gorakhpur Division, Gorakhpur (respondent No. 3) was appointed as Inquiry Officer. Alongwith the said Office Memorandum, charge-sheet dated 30th September, 2009 was also enclosed. Copy of the said charge-sheet has also been filed as part of Annexure No. 4 to the Writ Petition. Further, it appears that the said charge-sheet was served on the petitioner, whereupon the petitioner submitted his reply dated 31st December, 2009 (Annexure-5 to the writ petition).
(3.) THE petitioner has filed the present Writ Petition, inter alia, praying for quashing the suspension order dated 22nd July, 2009.;