Narendra Nath Tiwari, J. - (1.) IN this writ petition, the Petitioner has prayed for quashing the order of suspension, contained in Memo No. 801 dated 10th August, 2010.
(2.) THE main ground for assailing the order of suspension is that the Petitioner has been put under suspension by order dated 10th August, 2010 with retrospective effect from 14th July, 2010. It has been submitted that an employee cannot be put under suspension with retrospective effect and that the said part of the said order is wholly illegal and arbitrary.
(3.) A counter affidavit has been filed on behalf of the Respondents, justifying the suspension order. It has been stated that a departmental proceeding has been initiated against the Petitioner and the same is in progress. It has been further stated that there is no illegality in the suspension order.;