Arun Tandon, J. - (1.) THE case was adjourned for today on the request of Sri H. N. Singh, learned counsel for the respondent No. 8. Today, when the case has been called out Standing Counsel is present, however, Sri H.N. Singh, is not present.
(2.) ALL the writ petitions are with regard to the right of the petitioner to work as office superintendent. They have been clubbed and are being decided under the common Judgment. From the record, this Court finds that the petitioner was placed under suspension only because for his having not complied with the orders of the Director of Education (Higher), Allahabad dated 25.11.2010, by the District Magistrate who is the administrator of college concerned, vide order dated 22.8.2011. The Director of Education (Higher) has filed his personal affidavit before this Court categorically stating that the letter dated 25.11.2010 has not been issued by his office and the same is a forged document. In view of the aforesaid, the very basis for suspension of the petitioner becomes non est. A first information report has also been lodged in that regard.
(3.) MOREOVER , the Court has been informed that the petitioner has already attained the age of superannuation on 30.11.2011. In view of the aforesaid, the suspension of the petitioner has become meaningless.;