Jayant Banerji, J. - (1.) This Special Appeal has been filed under Chapter VIII, Rule 5 of the Allahabad High Court Rules challenging the judgement dated 5 February 2018 passed in Writ-A No.- 4679 of 2018 (Sitaram Gautam Vs. State of U.P. & Others), whereby, challenge by the petitioner to the suspension order dated 16 January 2018 passed by the Director of Internal Account & Audit Directorate, Lucknow, has been rejected and the writ petition has been disposed of with directions to the Authorities for conducting the disciplinary proceedings after serving the chargesheet on the petitioner-appellant and concluding the same as per the directions contained in the judgement.
(2.) Heard learned counsel for the petitioner-appellant and learned Standing Counsel for the respondents.
(3.) It is contented by the learned counsel for the petitioner that there were many irregularities committed by the officers and employees of the Zila Panchayat, Jhansi, for which the petitioner-appellant had made complaints to the District Magistrate, Jhansi. Being agitated by the steps being taken by the petitioner-appellant, the officers of the Zila Panchayat conspired to remove the petitioner-appellant and have got filed a false complaint before the President of the Zila Panchayat, Jhansi. It is contended that in pursuance thereof, the suspension order dated 16 January 2018 has been passed by the Director. It is stated that the allegations against the petitioner-appellant are not so serious that may ordinarily warrant major penalty and as such the suspension order is illegal and is liable to be set aside.;