T.M.RUKSANA Vs. COMMISSIONER

JUDGEMENT

(1.) A delinquent civil servant is knocking at the doors of Writ Court for assailing State Service Tribunal's judgement dtd. 12/7/2024 whereby her Application No.2001/2024 laying a challenge to her suspension order dtd. 30/5/2024 has been negatived.

(2.) Learned counsel appearing for the Petitioner vehemently contends that suspension of an employee is a serious matter and therefore, cannot be resorted to as a matter of course; the alleged incident happened way back in the year 2010 when Petitioner was working as Surveyor; that apart, the Petitioner has been transferred to Shikaripura w.e.f. 14/7/2020 and therefore, there is no need for suspension at all, she being hundreds of miles away from the place of record concerning the incident; earlier enquiry that was intended came to be dropped after seeing her explanation; there being no change of circumstances, order of suspension is liable to be voided; all this having not been duly adverted to by the Tribunal, the impugned judgement suffers from infirmities warranting indulgence of this Court. Learned AGA representing the Respondents resists the Petition making submission in justification of the impugned judgement and the reasons on which it has been constructed.

(3.) Having heard the learned counsel for the parties and having perused the Petition papers, we decline indulgence in the matter for the following reasons: