M. Katju, J. - (1.) -Heard learned counsel for the parties.
(2.) THIS writ petition has been filed against the impugned order of suspension dated 10.9.2003, passed by the President, State Consumer Disputes Redressal Commission, U.P., copy of which is Annexure-11 to the writ petition, and the order dated 4.9.2003, appointing Sri Roop Singh, respondent No. 4 as the inquiry officer to conduct the inquiry against the petitioner. The petitioner has also prayed for salary. The petitioner was in the U. P. Judicial Service who retired as A.D.J., Moradabad. Thereafter he was appointed by the State Government as President, District Consumer Forum, Etah (vide appointment letter dated 2.2.2001, Annexure-5 to the writ petition). The petitioner joined on 15.2.2001 as President of District Consumer Forum, Etah. He continued till he was suspended by order dated 10.9.2003 (vide Annexure-11 to the writ petition) passed by the President, State Consumer Disputes Redressal Commission, Lucknow (vide Annexure-11 to the writ petition).
(3.) THE important question of law involved in this petition is whether the President of the State Consumer Disputes Redressal Commission, U.P., has power to suspend or order any inquiry against the President of a District Consumer Disputes Redressal Forum (also known as the District Forum). We are of the opinion that the President of the State Consumer Disputes Redressal Commission has no such powers, and hence the impugned orders dated 4.9.2003 (Annexure-10 to the writ petition) and 10.9.2003 (Annexure-11 to the writ petition) are illegal.;