Suneet Kumar, J. - (1.) Civil Misc. Substitution Application No. 382501 of 2016 Heard the learned counsel for the parties. The application to substitute the legal heir is allowed. Necessary substitution to be carried out during course of the day.
(2.) Order on Memo of Petition. Heard the learned counsel for the parties.
(3.) Petitioner is the wife of the deceased/government employee, namely, Baidya Nath Pandey, a Junior Clerk with the U.P. Food and Civil Supplies Department. He was subsequently regularized on the post of Marketing Inspector by the Regional Food Controller Varanasi, Region Varanasi. Service conditions of the deceased/employee is governed by the U.P. Foods and Civil Supplies (Marketing Branch) Subordinate Service Rules, 1980. U.P. Government Servant (Discipline and Appeal) Rules, 1999 and Civil Services Regulation govern the departmental enquiry against the government servant. The deceased/employee retired on attaining the age of superannuation on 31 January 2000, however, two days prior to retirement, he was placed under suspension vide order dated 29 January 2000, by the fourth respondent-Regional Food Controller Allahabad, Region Allahabad. The employee died on 15 February 2001 during pendency of the disciplinary proceeding initiated in terms of Article 351A of the Civil Service Regulations. During pendency of the writ petition, petitioner died on 8 November 2016, thereafter, the legal heir (son) was substituted.;