- (1.) Heard learned counsel for the petitioner.
(2.) The petitioner is challenging the suspension order dated 10.02.2011 passed by the Commissioner, Secondary Education, Bikaner; whereby, while exercising powers under Rule 13(2) of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 (herein after referred to as "the Rules of 1958") the petitioner has been placed under suspension for the reason that a criminal case under the Prevention of Corruption Act was registered against him.
(3.) In my opinion, the said authority has rightly exercised its powers for placing the petitioner under suspension. If petitioner is having any grievance against the said suspension order, then there is remedy of appeal is provided under Order 22 of the Rules of 1958.;