DIGAMBAR SINGH NEGI Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Shri R. Dobhal counsel for the petitioner, standing counsel for the respondent no. 2.

(2.) BY the Impugned order the petitioner has challenged the order dated 23.4.2003 (Annexure 4) to the writ petition.

(3.) BRIEF facts giving rise to the present writ petition, are that the petitioner is posted as a junior clerk in the office of Chief Medical Officer, Uttarkashi. On 24.4.2002 Director General Secretary, Medical, Health and Family Welfare, Uttaranchal, Dehradun has passed an order by placing the petitioner under suspension on the ground of certain irregularities.