B.L. PARMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD .

(2.) SHRI Singh submits that although the suspension order, Annexure P -1, is appealable under the rules, it needs to be interfered with because it is passed by the Commissioner, who has no jurisdiction. On more than one occasion, he argued that the Commissioner cannot pass the said order of suspension because he is not the appointing authority. Reliance is placed on, 2007(1) MPWN 2 (N.C. Gupta v. State of MP and others). By placing reliance on Head Note No. 1, which reads as under: -

(3.) SHRI Devendra Choubey submits that the petitioner be relegated to avail appellate remedy.