- (1.) R. H. Zaidi, J. Heard learned Coun sel for the petitioner, learned Standing Counsel and also perused the record.
(2.) BY means of this petition the petitioner, who was holding the post of lekhpal, challenged the validity of the order dated 28-9-98, whereby the petitioner has been suspended from the post of lekhpal. The grievance of the petitioner that till date although the petitioner has been supplied the charge- sheet, but in spite of his applications and repre sentations the documents, which are necessary for preparation of defence have not been supplied to him, therefore, he could not file his explanation. O nOt find any illegality and infir mity sO far as the Order Of suspensiOn is cOncerned; it is ObligatOry upOn the cOm petent authOrity tO supply the dOcuments On which the charges are based tO the delinquent emplOyee. The petitiOner has already made an applicatiOn fOr supplying tO him the necessary dOcuments. The said applicatiOn is pending dispOsal befOre the cOmpetent authOrity.
(3.) THIS petition is, therefore, dis posed of finally with the direction that the competent authority shall look into the matter and shall supply the documents on which charges are based and which are necessary for preparation of defence of the petitioner within one month from the date a certified copy of this order is communi cated to the said authority. Petition disposed of. .;