RAJEEV KUMAR Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) HEARD Mr. D.S. Patni, learned Counsel for the Petitioner and Mr. H.M. Raturi, learned Standing Counsel for the State of Uttarakhand.

(2.) THE Petitioner was a "Patwari". His services were put under suspension on 13.05.2010. An F.I.R. was lodged against him and the Petitioner is now facing trial. The Petitioner was arrested and consequently, under Rule 4 (3) (a) of the Uttaranchal Government Servant (Discipline and Appeal) Rules, 2003, he was deemed to be suspended.

(3.) UNDER the aforesaid provisions, the Petitioner has moved an application to the appointing authority.