D.P.S.Chauhan, J. - (1.) By means of this petition the petitioner has invoked the jurisdiction of this Court under Article 226 of the Constitution of India for quashi ng the order dated 7-12-1990 passed by the Chairman, Nagar Palika, Mirzapur which is Annexure 'a' to the writ petition and for issuing a writ of mandamus directing the respondents not to interfere with the peaceful working of the petitioner as Clerk Grade II and to pay him month to month salary.
(2.) I have heard the learned counsel for the petitioner. The impugned order is an order of suspension.
(3.) The relevant facts for the purposes of the present case are that the petitioner was suspended on 21-7-1990 by the Chairman, which order was challenged in this Court by means of a separate writ petition. In the meantime the petitioner got the suspension order withdrawn through the Vice-Chairman. The charges were serious against the petitioner and no inquiry was conducted. The Chairman on 7-12-1990 passed an order that the petitioner shall continue to remain under suspension and he shall be entitled for the subsistence allowance during the pendency of the disciplinary proceedings against him.;