Ifaqat Ali Khan, J. - (1.) We have heard Sri Umesh Narain Sharma, learned senior counsel assisted by Sri Chandan Sharma, learned counsel for the petitioner and Sri Sarabjit Singh, learned counsel for respondent no. 1 and Sri V.K. Srivastava, learned counsel for respondent no. 2.
(2.) The present writ petition has been filed by the petitioner with a prayer to quash the impugned suspension order dated 28.11.2016 (Annexure-1 to the writ petition) passed by the Debt Recovery Appellate Tribunal, Allahabad (Respondent no. 2) as well as impugned orders dated 17.2.2017 and 14.7.2017 (Annexure-2 and 3 to the writ petition) extending the suspension of the petitioner. Further prayer has been made to quash the entire disciplinary proceedings initiated against him by respondent no. 2 vide its order dated 26.9.2016 and also prayed that respondents be directed to permit the petitioner to join and function peacefully as Section Officer in the office of respondent no. 2.
(3.) The brief facts of the case are that the Central Government provide the officers and employees to the Tribunal under the Recovery of Debts Due to Banks and Financial Institutions Act, 1993 for smooth functioning of the Debts Recovery Appellate Tribunal (DRAT).;