A K K NAMBIAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal by certificate from the judgment of the High Court at Delhi challenged the order dated 5th July, 1968 placing the appellant under suspension.

(2.) The appellant canvassed two grounds: first, that the order of suspension was passed on a report which was made mala fide, and, therefore, the order of suspension was bad; secondly, the order of suspension was made under sub-rule (1) of Rule 7 of the All India Service (Appeal and Discipline) Rules, 1955, and is, therefore, liable to be quashed.

(3.) The appellant was appointed to the Indian Police Service in the year 1935. He was posted as Inspector General of Police of the State of Andhra Pradesh, on 1st November, 1956. He was confirmed as Inspector General of Police, Andhra Pradesh in the year 1957. On 14th May, 1966, he reached the age of 55 years. He, however, continued to work as Inspector General of Police, Andhra Pradesh up to 1st August, 1967. He was then posted as Special Inspector General of Police for the revision of Police Standing Orders.