S.P. Mehrotra, J. - (1.) This writ petition has been filed by the petitioner under Article 226 of the Constitution of India, inter alia, praying for issuance of a writ, order or direction in the nature of certiorari quashing the order of suspension dated 20.8.2002 (Annexure-2 to the writ petition) passed by the respondent No. 3, and further for issuance of a writ, order or direction in the nature of mandamus commanding the respondents not to interfere in the peaceful functioning of the petitioner on the post of "Junior Foreman", Foundary Nagar Depot. U. P. State Road Transport Corporation, Agra.
(2.) It is, inter alia, alleged by the petitioner in the writ petition that the petitioner was appointed as "Junior Foreman" in the U. P. State Road Transport Corporation in the year 1990 and was posted at Bareilly ; and that the petitioner was posted as Junior Foreman (Class III) in the U. P. State Road Transport Corporation, Agra, since the year 1997 ; and that the petitioner was served with the order of suspension dated 20.8.2002 passed by the respondent No. 3 which was received by the petitioner on 21.8.2002 ; and that four charges were levelled against the petitioner in the said order of suspension dated 20.8.2002. It is, inter alia, further alleged by the petitioner that the petitioner was appointed by the Deputy General Manager, and the appointing authority of the petitioner was Deputy General Manager of respective zones whereas the said order of suspension had been passed by the Regional Manager, who was subordinate in rank and he was not authorized or delegated any power to place the petitioner under suspension.
(3.) Supplementary-affidavit sworn by the petitioner on 8.9.2002 has also been filed on behalf of the petitioner. Along with the said supplementary-affidavit, copies of the communication dated 24.12.1986 and the decision of the Board of Directors of the U. P. State Road Transport Corporation taken in its 100th meeting held on 20.12.1986, inter alia, specifying powers of various authorities of the said Corporation, have also been filed as Annexure-S.A.-1 to the said supplementary-affidavit.;