- (1.) Heard Sri G.C. Dwivedi, learned Senior Advocate, appearing for the Petitioners, at length and in detail.
(2.) The Petitioners are collection Amins serving in the district of Aligarh. They are aggrieved by the order dated 13th May, 1992. copies whereof are Annexure-2, 3 and 4 to the petition, whereby they have been placed under suspension with immediate effect in contemplation of disciplinary proceedings on the charge of indulging in beating of the peons in the court of Sub-Divisional Officer, Iglas, Aligarb, on 12th May, 1992.
(3.) It has not been disputed that the suspension orders have been passed by the authority competent to do so. What is contended on behalf of the Petitioners is that since the Petitioners were neither arrested nor were sent to jail, they could not be suspended.;