AMBRESH KUMAR DUBEY Vs. STATE OF M.P.

JUDGEMENT

(1.) PETITIONER is heard on admission. In this petition filed under Article 226 of the Constitution, challenge is made to the suspension order dated 7.3.2012 (Annexure P/1).

(2.) Shri Khan, learned counsel for the petitioner, has challenged the order on the ground that it is passed in a routine manner and while passing the order respondents have not taken into account the reply submitted by the petitioner vide Annexure P/11 and also the complaints, Annexures P/6 to P/8 against the respondent No.4. Shri Khan has taken pains to demonstrate that factually the petitioner should not have been placed under suspension.

(3.) I have heard learned counsel for the petitioner at length and perused the record.