K K TAMRAKAR Vs. STATE OF M P

JUDGEMENT

(1.) Petition at the instance of Joint Director, Health Services Incharge Regional Director, is directed against the order dated 04.08.2014; whereby, he has been placed under suspension in contemplation of a departmental enquiry.

(2.) At the very outset learned senior counsel has confined the challenge only to the competency of Commissioner, Health Services in suspending the petitioner.

(3.) Since the order of suspension has been challenged only on the ground of competency, preliminary objection raised on behalf of respondent State of Madhya Pradesh of alternative remedy of statutory Appeal is over ruled.