Sangeeta Chandra, J. - (1.) Heard learned counsel for petitioner Shri Shailendra and learned standing counsel appearing on behalf of the State-respondents.
(2.) The petitioner has challenged inquiry report dated 07.02.2018 submitted by the District Magistrate, Mathura to the Director, Local Bodies, U.P., Lucknow and has also challenged the disciplinary proceedings initiated as a consequence of submission of such inquiry report by order dated 23.08.2018 passed by the respondent No. 2, Director, Local Bodies, U.P., Lucknow and also the suspension order dated 20.09.2018 passed again by the respondent No. 2 attaching the petitioner during the suspension period at Hathras.
(3.) The petitioner prays that the charge sheet dated 20.09.2018 should also be quashed as the charge sheet is based upon an exparte preliminary inquiry report on the directions of the District Magistrate, Mathura.;