- (1.) THE present appeal has been filed against the judgment and order dated 11th April 2011 passed by the learned single Judge wherein the order of suspension has been challenged.
(2.) WE have heard Sri Ashok Khare, learned senior counsel assisted by Sri N.N. Mishra, for the Appellant and the learned standing counsel, who represents the Respondents and have perused the impugned judgment and order dated 11.04.2011 passed by the learned single Judge giving rise to the present appeal, the grounds taken in the memo of appeal and the documents filed along with it. Learned Counsel for the Appellant submitted that the Appellant has been placed under suspension on the basis of the report submitted by the Lokayukt. Acting upon the report of the Lokayukt, the financial and administrative powers of the elected Chairman of the Nagar panchayat was ceased and the Chairman approached this Court by filing Writ Petition No. 66520 of 2010 wherein this Court vide interim order dated 12.11.2010 had stayed the seizure of the financial and administrative powers of the Chairman of the Nagar Panchayat. He thus submitted that in view of the order dated 12.11.2010 passed by this Court, the order of suspension passed against the Appellant should also be stayed as the subject matter of inquiry would be the same.
(3.) THE submission is wholly misconceived.;