DEEWAN SINGH S O LATE SRI B R SINGH INCHARGE GOVERNMENT AGRICULTURE SEED Vs. DEPUTY DIRECTOR OF AGRICULTURE EXTENSION

JUDGEMENT

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

(2.) The present writ petition has been filed by the petitioner challenging the order of suspension dated 3.11.2000 passed by respondent No. 1, Annexure-l to the writ petition.

(3.) The petitioner, who is a class-III employee, was placed under suspension by Sri Santosh Kumar Khare, who was holding the charge of Deputy Director of Agriculture. The disciplinary authority of the petitioner is Deputy Director of Agriculture. At the relevant time, when the impugned order dated 3.11.2000 was passed , Sri Santosh Kumar Khare was performing the functions of the Deputy Director of Agriculture as stop gap arrangement. It is contended that since Sri Santosh Kumar Khare was not vested with the power of Deputy Director of Agriculture, he was not authorized to suspend the petitioner.