MUNICIPAL COUNCIL, MORENA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE appellants have filed this appeal against the order dated 22/08/2012, passed by the learned Single Judge in Writ Petition No.5623 of 2012.

(2.) THE respondent No.3 was placed under suspension vide order dated 12/03/2012. It is mentioned in the order of suspension that the respondent No.3 was placed under suspension on account of irregularities vide resolution dated

(3.) THE State Government has also framed Rules in exercise of powers conferred by Section 70 and 110 read with Sections 355 and 356 of the Act, 1961, named as "The Madhya Pradesh Municipalities (The Conduct of Business of the Mayor-in- Council/President-in-Council and the Powers and Functions of the Authorities) Rules, 1998 [hereinafter referred to as 'the Rules, 1998']. Rule 10 of the Rules, 1998 prescribes powers and functions of the President-in-Council. The aforesaid Rule is as under:-