MASOOD AHMAD KHAN Vs. STATE OF U. P.

JUDGEMENT

(1.) This writ petition is directed against an order of suspension from service pending inquiry dtd. 21/6/2023 passed against the petitioner by the Chairman, Nagar Palika Parishad, Nethaur, District Bijnor.

(2.) In order to set the record straight, it is observed at the outset that the petitioner had mistakenly filed, along with the writ petition, a copy of the suspension order relating to another employee, also dtd. 21/6/2023, in place of the impugned suspension order. This was the result of a clerical error and the error being technical, was permitted to be rectified by bringing on record a copy of the impugned order (relating to the petitioner) vide order dtd. 17/7/2023. The said order has been brought on record through a supplementary affidavit dtd. 18/7/2021.

(3.) Heard Mr. Ashok Khare, learned Senior Advocate assisted by Mr. Kauntey Singh, learned Counsel for the petitioner, Ms. Monika Arya, learned Additional Chief Standing Counsel on behalf of respondent Nos. 3 and 4 and Mr. Manas Bhargava, learned Counsel representing the Lokayukta, Uttar Pradesh.