Ashish N. Trivedi, J. - (1.) Petitioner, an Upper Division Assistant posted at Lucknow Bench of this Court, was placed under suspension on account of certain omissions and commissions amounting to grave misconduct and disciplinary action was initiated against the petitioner.
(2.) Various orders from time to time passed by the Hon'ble the Chief Justice were challenged by the petitioner in following nine writ petitions and the Special Appeal. Description of the writ petitions and the special appeal is being given hereunder ; (1) Writ Petition No. 545 (S/S) of 2000, Rakesh Verma v. Hon'ble Chief Justice and Ors., tied up with Hon'ble Justice Pradeep Kant. (2) Writ Petition No. 7574 (S/S) of 2000 and Writ Petition No. 7361 (S/S) of 2000 connected Writ Petition. (3) Writ Petition No. 525 (S/S) of 2001, (4) Writ Petition No. 1648 (S/S) of 2001. (5) Writ Petition No. 1649 (S/S) of 2001. (6) Writ Petition No. 1870 (S/S) of 2001. Part heard : Hon'ble Justice J. Bhalla. (7) Writ Petition No. 2479 (S/S) of 2001. (8) Writ Petition No. 2480 (S/S) of 2001. (9) Special Appeal No. 173 of 2001.
(3.) It appears that an application was moved by the Chief Standing Counsel on behalf of the respondents in the writ petition and was presented before the Hon'ble the Chief Justice for consolidating all the writ petitions for being heard together by a Bench.;