Per D.S. Sinha, J: - (1.) Heard Shri Nazar Bokhari learned counsel for the petitioner.
(2.) The petitioner, Shri Brijendra Singh. who is a senior Clerk in the office of Development Block, Denkaru in the district of Bulandshahr, seeks to challenge the order dated 4th April, 1994, whereby he has been suspended in contemplation of a disciplinary inquiry against him.
(3.) In its decision rendered in the case of U.P. Rajya Krishi Utpadan Mandi Parishad and others v. Sanjeev Rajan 1993 I CLR 315 (SC). The Hon'ble Supreme Court of India has firmly ruled that the question as to whether the delinquent employee should or should not continue in his office during the period of inquiry is a matter to be assessed by the concerned authority and, ordinarily, the Court should not interfere with the order of suspension unless it is demonstrated to have been passed mala fide and without there being a prima facie evidence on the record connecting the employee with the misconduct in question.;