- (1.) HEARD Sri Sanjeev Singh, learned counsel or the petitioners and Sri Siddharth Singh Shreenet, learned Standing Counsel for the State - Respondent.
(2.) LEARNED counsel for the petitioners submits that the suspension order of the petitioner dated 21st September, 2014 passed by Superintendent of Police, Jaunpur under Rule 17(1)(a) of the U.P. Police Officers of the Subordinate Ranks ( Punishment and Appeal) Rules, 1991 is wholly authority of law, inasmuch as the Appointing Authority of the petitioner is the Deputy Inspector General of Police as per provisions of the Uttar Pradesh Sub Inspector and Inspector (Civil Police) Services Rules, 2008.
(3.) LEARNED Standing Counsel submits on the basis of instruction that the Superintendent of Police, Jaunpur has been authorized by the Deputy Inspector General of Police, Varanasi Range, Varanasi to exercise powers conferred under Rule 17 of the Rules, vide authorization dated 31st August, 2014. He, therefore, submits that the writ petition is wholly misconceived, and therefore, deserves to be dismissed. I have carefully considered the submission of learned counsel for the parties.;