SURESH CHANDRA DARBARI SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) By means of this writ petition, the petitioner has sought a writ in the nature of certiorari to quash the order dated 26-7-2010 passed by Manager, Kishan Inter College, Pirumdara (Annexure No. 5 to the writ petition), whereby the petitioner has been placed under suspension with immediate effect.

(3.) Learned counsel for the petitioner has contended that the impugned suspension order has not been passed in conformity with the provisions of the relevant Rules.