DANDAPANI GOUDA Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS is an application under Article 226 of the Constitution, praying for a writ for quashing the order of suspension passed by the opposite party against the petitioner.

(2.) THE petitioner is a probationary Sub -Registrar appointed by the State Government under Section 7, Registration Act. He joined his duties on 26 -11 -1947 and was working as Sub -Registrar at Patrapur from 14 -5 -48. By an order dated 27 -6 -51 of the District Registrar he was placed under suspension for alleged misconduct. The DistrictRegistrar reported the same to the State Govern -merit who passed orders on 2 -8 -52 approving of the action of the District Registrar in suspending the petitioner and allowed him to draw the subsistence allowance according to rules, pending enquiry into his conduct.

(3.) THE present petition was filed on 18 -7 -52 just two weeks prior t to the framing of charges.