RATAN SINGH YADAV Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned Counsel for the parties, the learned standing Counsel for the State and perused fthe record.

(2.) THE present writ petition has been filed challenging the suspension order dated 22nd June 2007 (Annexure-15 of the writ petition), passed by D. I. G. Varanasi Range ). The second prayer made in the writ petition is for direction not to interfere with the peaceful functioning of the petitioner on the post of Inspector, Kotwali Mugalsarai, District Chandauli.

(3.) THE contention of the Counsel for the petitioner is that the dispute arose when the petitioner was posted as S. H. O. at P. S. Kotwali, Mugalsarai. During that period he claims to have prevented some illegal activities of the sitting M. L. A. of the area concerned and arrested his close relatives who were involved in animal smuggling from U. P. to Kolkata via State of Bihar. Hence in pursuance of a letter dated 30. 11. 2006 written by the said M. L. A. of Samajwadi Party to the D. I. G. Varanasi Range, Varanasi, the petitioner has been suspended by the D. I. G. vide order dated 1. 12. 2006 (Annexure-6 to the writ petition) which was challenged by him in Writ Petition No. 68231 of 2006, Ratan Singh Yadav v. State of U. P. and others, in which the suspension order dated 1. 12. 2006 was stayed vide order dated 8. 12. 2006 by the High Court.