KAMLESH DEVI Vs. HAZARI LAL BAIRWA

JUDGEMENT

(1.) Manindra Mohan Shrivastava, CJ. and Ashutosh Kumar, J.- Though the case is listed for order on application (I.A. No.01/2024) for vacating the stay, with the consent of parties, the appeal is heard finally.

(2.) This appeal is filed against the order dtd. 3/11/2023 passed by learned Single Judge, whereby, the writ petition filed by the respondent-Hazari Lal Bairwa has been allowed and suspension order dtd. 30/6/2023 has been quashed on the ground that it is without jurisdiction.

(3.) The facts necessary for decision of this appeal on the limited issue relevant for consideration can be summarized as below:-