RAJESH SINGH Vs. STATE OF M P

JUDGEMENT

(1.) Shri Ashok Lalwani, learned counsel for the petitioner.

(2.) The petitioner, who was at the relevant time posted in the Police Department as a Sports and Yourth Welfare Officer, has filed this petition being aggrieved by order dated 24-10-2007 by which he has been placed under suspension and the order dated 13-1-2009 rejecting his application for revocation of suspension. The petitioner, in the present petition, has also prayed that he be paid suspension allowance at the highest rate permissible under the Rules.

(3.) The brief facts, leading to the filing of the present petition, are that the petitioner while he was posted at Harda was implicated in a criminal case which was registered against him and was detained in jail from 24-9-2007 to 8-10-2007. On 24-10-2007 the impugned order of suspension was issued in respect of the petitioner in view of the provisions of Rule 9(2-a) of the M. P. Civil Services (Classification, Control and Appeal) Rules, 1966 (hereinafter referred to as 'the Rules of 1966').