- (1.) Heard counsel for the petitioner.
(2.) By this writ petition , the petitioner has prayed for quashing the suspension order dated 13.4.2007.
(3.) The learned counsel for the petitioner contends that suspension of the petitioner has been ordered on a very light charge and subsequently the said order has been passed only on report of District Election Officer, Gorakhpur without application of mind by authority passing the order.;