TARUN AGARWALA, J. - (1.) THE petitioner was appointed by the Collector as a "Collection Amin" under the U.P. Collection Amin Rules 1974. The petitioner has now been suspended by an order dated 10 -6 -2005 issued by the Sub -Divisional Magistrate, Fatehpur, which has been challenged in the present writ petition.
(2.) HEARD Sri A.K. Srivastava, the learned Counsel for the petitioner and Sri Suresh Singh, the learned Counsel for the respondents. The contention of the learned Counsel for the petitioner is that the Appointing Authority of the petitioner is the Collector and that he alone was empowered to suspend the petitioner and that the Sub -Divisional Magistrate had no power to suspend him.
(3.) ON the other hand, the learned Standing Counsel submitted that the Sub -Divisional Magistrate has now been authorized under the Rules to suspend a Collection Amin.;