RAMAN M RATHOD Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel Shri Trivedi for the petitioner and learned Assistant Solicitor General Shri Malkan for the respondents.

(2.) Petitioner was working as Youth Coordinator with the respondent. For accepting bribe of Rs.2,000/- for registration, he was caught red handed on 23.9.2003. On the next day i.e. On 29.9.2003 he was released on conditional bail by the competent court. On receiving intimation from ACB, the respondent No.2 by his order dated 30.9.2003 placed him under suspension on two grounds; (1) that the criminal offence was registered against him which was under investigation and (2) that he was arrested and granted conditional bail on next day for the offence under Prevention of Corruption Act.

(3.) Following prayers have been made in the petition;