S.D. Agarwala, J. - (1.) Heard learned counsel for the petitioner and learned Standing counsel.
(2.) Since the impugned order is challenged on a pure question of law and counter and rejoinder - affidavit have been filed, we are disposing of the petition finally at this stage.
(3.) The petitioner has challenged the suspension order passed against him on 22nd March, 1988 on the ground that the Deputy Cane Commissioner, Meerut has no jurisdiction to pass the same. In the counter - affidavit, in paragraph 8, it has been stated by the order dated 9th May, 1973, the powers of the Cane Commissioner who was the appointing authority of the petitioner have been delegated to the Deputy Cane Commissioner. It is not disputed that the original appointing authority of the petitioner was the Cane Commissioner.;