CHANDRA MOHAN DURGAPAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) The petitioner has sought a writ in the nature of certiorari quashing the order dated 27-7-2010 passed by the Additional Director of Education, School Education, Dehradun (Annexure-6 to the writ petition), whereby the petitioner has been placed under suspension with immediate effect.

(3.) The suspension order has been assailed on the ground that earlier the petitioner was transferred on 3-6-2010 on administrative ground. This Court in writ petition No. 476 (S/S) of 2010, Chandra Mohan Durgapal Vs. State of Uttarakhand and others has passed interim order on 9-7-2010 whereby the transfer order of the petitioner was kept in abeyance till the next date of listing. Thereafter, the petitioner has been suspended on the same charges by the order impugned.