- (1.) In the instant writ petition, the Petitioner has challenged the impugned order of suspension dated 29.6.1995 passed by the Superintendent of Police, Pithoragarh, which has been admittedly served upon the Petitioner in the month of September, 1995.
(2.) Sri Ashok Khare, learned Counsel for the Petitioner submits that the order of suspension dated 29.6.1995 which had taken effect in the month of September, 1995, cannot be said to have taken effect from the date of passing of the order, i.e. 29.6.1995, but from the date of service, i.e., from the date of its service in the month of September, 1995, when the Petitioner was not under the administrative control of Senior Superintendent of Police, Pithoragarh.
(3.) Earlier, due to heart ailment, the Petitioner absented from duty with effect from 22.12.1994 to 28.7.1995 when the Inspector General of Police, Respondent No. 2 transferred the Petitioner from District Pithoragarh to District Moradabad as Assistant Sub-Inspector.;