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Judgment
Arun Bhansali, J
This writ petition has been filed by the petitioner aggrieved against the order dated 8.9.2021, whereby, in contemplation of inquiry, the petitioner has been placed under suspension.
Submissions have been made by learned counsel for the petitioner that the respondents are not justified in placing the petitioner under suspension, inasmuch as, the said suspension is outcome of a complaint made against the petitioner.
Further submissions have been made that no opportunity of hearing was provided to the petitioner before passing of the order dated 8.9.2021 and on that count also, the order of suspension is bad.
I have considered the submissions made by learned counsel for the petitioner and have perused the order impugned.
The order impugned clearly spells out that in contemplation of inquiry the petitioner has been placed under suspension. Learned counsel for the petitioner has failed to point out any infirmity in the order passed by the disciplinary authority.
The submission made regarding providing opportunity of hearing has no basis. Providing opportunity of hearing before passing of order is not contemplated by any provision and, therefore, apparently, the petition has no substance.
The same is, therefore, dismissed.