Om Prakash Garg, J. - (1.) HEARD the learned counsel for the petitioner as well as the learned Standing Counsel. The petitioner was appointed on the post of Panchayat Sewak, who was later on known as Gram Panchayat Adhikari. The petitioner was appointed in the year 1971. The petitioner has been suspended by the District Panchayat Raj Adhikari. Learned counsel for the petitioner states that the District Panchayat Raj Adhikari has no authority to suspend the petitioner. The petitioner in support of his contention has placed reliance on the decision dated 17th September, 1997 passed in writ petition No. 30461 of 1997.
(2.) EARLIER on 1.12.1997, the learned Standing Counsel was directed to produce before this Court the delegation order, if any, in favour of District Panchayat Raj Adhikari, but no such order of delegation has been produced before this Court. The writ petition is finally disposed of with the direction that suspension order dated 28.11.1997 shall remain in abeyance. However, this order shall not prevent the competent authority to pass a fresh order of suspension if the exigency demand.;