JUDGEMENT
S.C. Mathur, J. -
(1.) This petition is directed against the order, dated 22nd August, 1988, Annexure 2, passed by the Superintendent of Police Central Bureau of Investigation Special Police Establishment, Lucknow, whereby the petitioner Shabbir Ahmad has been placed under suspension. This order has been passed under Rule 10(1) of the Central Civil Services (Classification, Control and Appeal) Rules.
(2.) The petitioner was recruited as constable of Civil Police at Police Lines Allahabad on 15th February, 1978. in the year 1980 he was appointed as Constable Driver in the U.P. Police. By an order, dated 3rd October, 1987 issued from the U. P. Police Headquarters the petitioner was sent on deputation to the Central Bureau of Investigation where he joined on 1st November, 1987 at Lucknow. While serving in the Central Bureau of Investigation the petitioner was placed under suspension by the impugned order.
(3.) The petitioner challenges the order of suspension on various grounds including lack of jurisdiction in the Central Bureau of Investigation to place him under suspension.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.