R.M. Sahai, J. - (1.) Having heard Sri Tandon and Sri V.B. Upadhyaya who has put in appearance on behalf of Maha Prabandhak, and Jal Kal Abhiyanta, Pratham Shreni, Jal Sansthan, opposite parties 1 and 2 respectively, we dispose of this petition finally under Chapter XXII rule 2 of the Rules of the Court.
(2.) The petition is directed against suspension of petitioner's licence who has been working as licenced plumber under U.P. Water Supply and Sewarage Act, 1975. The suspension order was passed because complaints were received against petitioner. To enquire into complaints as Enquiry Officer was appointed. That is challenged. It is claimed that an officer other than an officer of Jal Sansthan may be appointed. The opposite parties have no objection to it. They further do not object to petitioner's working as plumber during pendency of enquiry.
(3.) In the circumstances the petition is disposed of by directing that the licence of petitioner shall stand restored till the enquiry by an officer other than an officer of Jal Sansthan is completed. The opposite party No. 1 shall appoint an Enquiry Officer who is other than an officer of Jal Sansthan. In case the period of licence has expired the petitioner shall be entitled to get the renewal of licence done.;