RAVINDRA SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard counsel for the petitioner.

(2.) This writ petition the petitioner h as has prayed for quashing the order dated 7.4.2007 passed by the Senior Superintendent of Police , Railways, Agra Fort placing the petitioner under suspension under rule 17 (1) (a) of the U.P. Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991. The allegation against the petitioner is that the petitioner while working at police station G.R.P. is indulging in crime with the connivance of the criminals on the railway platform and in the train. Learned counsel for the petitioner challenging the order contended that the charges against the petitioner are very vague and general. He further submits that neither enquiry is pending nor contemplated. He has also placed reliance on the interim order passed by this Court on 14.7.2003 passed in writ petition No. 28380 of 2003, copy of which has been annexed as Annexure-2 to the writ petition.

(3.) I have considered the submissions of counsel for the petitioner and perused the record.