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Judgment
Sudhanshu Dhulia, J.—Heard Mr. Tapan Singh, Advocate for the Petitioner and Mr. N.P. Sah, Standing Counsel for the State of Uttarakhand.
This writ petition has been filed by the Petitioner who is a "Registrar, Kanoongo". The charges against the Petitioner as per order dated 17.1.2011 are that by his action and orders a transaction of a land has taken place for which there was actually a statutory prohibition under the Uttar Pradesh Zamindari Abolition and Land Reforms Act inasmuch as the party which purchased the land was not a schedule caste in the State of Uttarakhand. Consequently, an enquiry has been constituted and the Sub Divisional Magistrate (Finance and Revenue), Dehradun has been appointed as an Enquiry Officer, who has been directed to submit his reports within one month as contained in the impugned order dated 17.2.2011.
Since the charges against the Petitioner are serious in nature and it has been stated in the order itself that the enquiry be completed within a period of one month, there is no occasion for any interference by this Court with the impugned order dated 17.2.2011, by which apart from the enquiry being instituted against the Petitioner, he has also been suspended from service.
The writ petition lacks merit and is dismissed.
No order as to costs.