M.C.MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) I.A. No. 45330/2018 In our order dated 15.05.2018, we have recorded that the learned Attorney General would like to take instructions on the issue of suspension of errant officers pending disciplinary enquiry and proceedings under the provisions of the Prevention and Corruption Act, 1988.

(2.) The learned ASG says that whenever disciplinary proceedings are contemplated for violations of the Master Plan, unified building Bye-laws and other illegal construction activities, a view on suspending the official will be taken under the relevant Rules.

(3.) The statement is taken on record.