(1.) Rule. To be heard today.
(2.) The learned Advocate General waives service of the Rule.
(3.) On April 24, 1976, a first information report was lodged at the police station for an offence punishable under Section 409 I. P. C. in which the petitioner was named as an accused. The petitioner was consequently detained in police custody for a period exceeding 48 hours. Thereupon, under an order dated May 11, 1976, Annexure PA, the petitioner was placed under suspension on and with effect from May 7, 1976 in exercise of the powers conferred by sub -rule (2) of Rule 10 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965 (hereinafter called "the Rules"). The order directed, inter -alia, that the petitioner would remain under suspension till further orders.