- (1.) Heard Shri Anurag Srivastava, learned counsel for the petitioner, Shri Pankaj Patel, learned Addl. Chief Standing Counsel and perused the record.
(2.) Facts in brief of the present case are that on 12.8.1985, petitioner was appointed on the post of Supervisor in Bal Vikas Sewa Evam Pushtahar, Department, U.P., Lucknow (hereinafter referred to as the department).
(3.) While she was working and discharging her duties on the post of Mukhya Sewika , posted at Sirauli Gauspur, District-Barabanki, placed under suspension. So, for redressal of her grievances, approached this Court by filing Writ Petition No.3734 (SS) of 2009 "Asha Verma vs. State of U.P. & Ors.". On 19.6.2009, an interim order has been passed, on reproduction reads as under:- "Head Mr. A. M. Tripathi, learned counsel for the petitioner as well as learned Standing Counsel. Through the present writ petition the petitioner has challenged the order dated 5.5.2009 passed by opposite party no.2, whereby she has been placed under suspension. Learned counsel for the petitioner submits that the charges levelled against the petitioner are absolutely vague. I find force in his submission. Therefore, I hereby stay the operation of the order dated 5.5.2009 passed by opposite party no.2 till further orders of this Court. However, the enquiry may go on.";