- (1.) Heard.
(2.) By means of this writ petition the petitioner has challenged a copy of the order dated 4.3.2016 (Annexure-1 to the writ petition) and the order of the Chief Medical Officer (C.M.O.), Hathras dated 21.3.2016 (Annexure-2 to the writ petition) placing him under suspension in contemplation of disciplinary proceedings.
(3.) Contention of the learned counsel for the petitioner was that the C.M.O. had placed him under suspension merely on the dictates of the State Government surrendering his discretion to do so under Rule 4 of the U.P. Government Servant (Discipline & Appeal) Rules 1999 in favour of the higher authorities and without exercising his mind independently. Further contention is that complaints against the petitioner are fabricated. He being the President of the Employees Association used to raise certain issues pertaining to the terms and conditions of service of the employees as also the illegalities going on in the department at the District level, therefore, the impugned action.;