- (1.) Appellant has filed this appeal challenging the order dated 31.05.2019 passed by the learned Single Judge, whereby, writ petition filed by the appellant was dismissed.
(2.) We have heard learned counsel for the appellant and the learned State counsel and have gone through the record available on the file carefully.
(3.) By way of the writ petition, appellant had challenged the order dated 15.03.2019, whereby, he was suspended mentioning therein that he had been found accepting bribe.;