- (1.) With the consent of learned counsel for parties, we proceed to decide this writ petition at this stage since parties stated that issue raised is purely legal and on the basis of record of writ petition it can be decided.
(2.) Heard Sri Vijay Gautam, learned counsel for petitioner and learned Standing Counsel for respondents.
(3.) The order of suspension dated 13.03.2018 passed by Senior Superintendent of Police, Ghaziabad (hereinafter referred to as "SSP") in contemplation of departmental inquiry under Rule 17(1)(a) of U.P. Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 (hereinafter referred to as "Rules, 1991") has been challenged by petitioner mainly on two grounds.;