K.N.Goyal, J. - (1.) The petitioner has come to this Court against an order of suspension in contemplation of an inquiry passed against him on 25-6-1984 by the Joint General Manager of the U.P. State Road Transport Corporation. His appointing authority was the Regional Manager, an authority lower in rank than the Joint General Manager. His contention is that the order was passed by an incompetent authority and as such is void.
(2.) The S. R. T. C. was served through counsel who has put in his appearance. We had indicated in the last order that a short legal question Was involved and the case shall be finally decided at the admission stage.
(3.) Admit.;