ASHOK BHUSHAN, J. - (1.) HEARD Counsel for the petitioner.
(2.) BY this writ petition, the petitioner has prayed for quashing of the suspension order dated 28 -11 -2001 passed by respondent No. 1. The petitioner has been working as Gram Panchayat Adhikari. By the said order he has been placed under suspension on the basis of five allegations made in the order. By this writ petition, the petitioner has challenged the said order. The Counsel for the petitioner has submitted that the petitioner's liability is only joint liability. He has referred to paragraph -12 of the writ petition where it has been mentioned that the funds of the Gaon Sabha are to be operated jointly by Gram Pradhan and Secretary, Gram Panchayat. He has submitted that since his liability is joint, he cannot be alone suspended. The second submission of the Counsel for the petitioner is that the suspension is in violation of Rule 4 of U.P. Government Servant (Disciplinary and Appeal) Rules, 1999.
(3.) AFTER having heard the Counsel for the petitioner and after perusing the record, it is clear that suspension order has been passed against the petitioner on serious allegations. The allegations against the petitioner pertain to embezzlement of Government money. The charges state that by putting fictitious bill Government money have been embezzled.;