- (1.) Heard learned counsel for the parties.
(2.) This intra court appeal is directed against the judgment and order of the learned Single Judge dated 7.10.2015, passed in Writ Petition No. 60006 of 2014, connected with Writ Petition No. 679 of 2004.
(3.) The facts relevant for deciding the writ petition are as under:- Petitioner Barati Lal, was working on the post of Clerk in Social Welfare Department, State of Uttar Pradesh, vide order dated 11.6.1992 he prayed under suspension pending enquiry by the Deputy Director, Social Welfare.;