CHARAN SINGH Vs. STATE OF UTTARANCHAL AND ORS.

JUDGEMENT

(1.) HEARD Sri Sharad Sharma, learned Counsel for the Petitioner and Sri N.P. Sah, learned Standing Counsel for the State of Uttarakhand/Respondent Nos. 1 and 2.

(2.) BY means of this writ petition, the Petitioner has prayed to issue a writ in the nature of certiorari quashing the order dated 04 -12 -2006 passed by the Respondent No. 1, annexed as annexure No. 4 to the writ petition.

(3.) BY the impugned order dated 4th December 2006, the Petitioner, who was working as Sanitary and Food Inspector, Nagar Palika Parishad, Manglore, District Haridwar was put under suspension on two counts. Firstly, the Petitioner was caught red handed and trapped by the vigilance party while he was taking bribe of Rs. 5,000/ - and secondly, that he was put behind the bars for more than 48 hrs.