S INAYATHULLA Vs. DEPUTY CONSERVATOR OF FORESTS CHICKMAGALUR

JUDGEMENT

(1.) In this petition under Art. 226 of the Constitution the petitioner has challenged the validity of the order dated 21-7-1982 bearing O. O. No. 50/81-82 pished by the 2nd respondent placing the petitioner under suspension.

(2.) Sri Narasimhan, learned High Court Government Pleader was directed to take notice oa behalf of respondents. Accordingly he has taken notice on their behalf and has argued the matter.

(3.) It is contended on behalf of the petitioner that the 2nd respondent, the Conservator of Forests, is neither an authority empowered to appoint Range Forest Officer, 'which is the post which is held by the petitioner, nor he is empowered by the State Government to exercise the power under Rule 10(1) of the Karnataka Civil Service (Classification Control and Appeal) Rules, 1957 (herein after referred to as "the Rules"), therefore the order is ab initio void and is liable to be quashed.