MUKESH CHAUDHARY Vs. STATE OF M.P.

JUDGEMENT

(1.) WITH the consent of parties, matter is finally heard.

(2.) The petitioner has assailed the order dated 28.3.2012 whereby the Collector, Shivpuri has directed the Sub Divisional Officer to place the petitioner under suspension and lodge FIR against him. The consequential order dated 29.3.2012 of SDO suspending the petitioner is also under challenge.

(3.) SHRI Praveen Newaskar, learned Deputy Government Advocate, per contra, submits that the Collector is also competent authority to place the petitioner under suspension under Rule 9 of the C.C.A. Rules.