OM NARESH SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned standing counsel and also perused the record.

(2.) By means of this petition the petitioner challenges validity of order dated 16.3.1998 whereby the petitioner who is holding post of Inspector of Police, has been placed under suspension by the respondent.

(3.) Learned counsel for the petitioner submitted that in view of the provisions of Rule 17 of U. P. Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 only the appointing authority or any other authority under whom the petitioner is working, is empowered to pass order of suspension. The Superintendent of Police, Rae Bareli has no jurisdiction to pass the order, therefore, the impugned order of suspension is liable to be quashed.