RAM SAJAN VERMA Vs. STATE OF U.P

JUDGEMENT

(1.) The petitioner is an Executive Engineer of the Irrigation Department and is aggrieved by the order dated 8.5.2013, whereby he has been placed under suspension.

(2.) We have heard Shri Ashok Khare, learned Senior Counsel alongwith Shri Siddharth Khare for the petitioner as well as learned standing counsel appearing for the State respondents. Pleadings have been exchanged and with the consent of learned counsel for the parties, this writ petition is being disposed of at this stage.

(3.) Shri R.N. Singh, learned Senior Counsel appeared alongwith Umesh Vats and has filed an application for impleadment on behlaf of one Bhanu Pratap Singh on the basis that after the suspension order was passed the said applicant Shri Bhanu Pratap Singh has been posted at Maharajganj in place of the petitioner and hence he would be an interested party. Although his impleadment application is not being allowed but he has been heard under the provisions of Chapter XXII Rule 5-A of the Allahabad High Court Rules, 1952.