VIVEK KUMAR BIRLA,J. - (1.) Heard learned counsel for the petitioner and the learned Standing Counsel appearing for the State respondents.
(2.) Present petition has been filed for quashing the order dated 22.2.2020 passed by the Superintending Engineer, Public Works Department, Ballia Circle, Ballia.
(3.) On 6.3.2020 following order was passed:- "Learned counsel for the petitioner submits that the suspension order dated 22.2.2020 only records that the petitioner was guilty of retaining the file and thus, the work was delayed. He relies that the file was handed over on the very next day i.e. on 10.12.2019 and in fact on 25.2.2020 sanction was also granted. He further argues that the charges levelled/mentioned in the impugned order are not so serious so as to entail the suspension relying upon the first proviso to Rule 4(1) of the U.P. Government Servant (Discipline and Appeal) Rules, 1999. ;