RAJ BAHADUR SAINI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) (Stay Application No. 6394 of 2010) Heard learned counsel for the petitioner and perused the record.

(2.) Learned counsel for the petitioner files supplementary affidavit. The same is taken on record.

(3.) The petitioner has sought a writ in the nature of certiorari quashing the impugned order dated 16-6-2010 passed by the respondent no.2 (Annexure No. 1 to the petition), whereby the petitioner has been suspended with immediate effect.