Ajay Bhanot, J. - (1.) The petitioner is working on the post of Inspector in Nagar Nigam, Ghaziabad. The petitioner was suspended by order dated 20.6.2018 passed by the Municipal Commissioner, Nagar Nigam, Ghaziabad.
(2.) Thus aggrieved, the petitioner has assailed the order dated 20.6.2018 passed by the Municipal Commissioner, Nagar Nigam, Ghaziabad in the instant writ petition.
(3.) Sri Satish Chaturvedi, learned Counsel, assisted by Sri Manoj Kumar Dubey, learned counsel for the petitioner contends that the charges against the petitioner are false and actuated by malafides. He further submits that the impugned order has been passed at the dictate of the Commissioner, Meerut Division, Meerut. The order does not reflect independent application of mind on part of the Municipal Commissioner. The learned counsel called attention to the service rules, to contend that power to suspend was vested in the disciplinary authority. The disciplinary authority has to exercise the power independently. In case the statutory authority, which is the disciplinary authority, acts at the command of an administrative superior, the decision will be vitiated.;